LAWS(JHAR)-2011-3-493

OM PRAKASH DUBEY Vs. THE STATE OF JHARKHAND

Decided On March 30, 2011
OM PRAKASH DUBEY Appellant
V/S
THE STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) ANTICIPATORY bail application filed by Om Prakash Dubey, is moved by Sri Ashutosh Anand, learned Counsel for the Petitioner and opposed by Sri Ravi Prakash, learned Additional P.P. for the State.

(2.) ALLEGATION against the Petitioner is that he and three others defalcated Rs. 36,000/ -. The Petitioner is ready to deposit the same without being prejudice to his case.