- (1.) Heard Mr. A.K. Sahani, learned Counsel for the petitioner and Mr. Sachin Kumar, learned Counsel appearing on behalf of the respondents.
(2.) In view of the nature of the order which is going to be passed herein, it is not necessary to state the facts in details.
(3.) Suffice is to notice the relevant facts which are as follows: The petitioner was posted as Higher Grade Assistant in Jharia Branch No. 3 of Life Insurance Corporation of India in February 1998. He was transferred to Dhanbad Branch No. 1 in December 2002. He made an application for grant of leave from 27.3.2003 to 15.5.2003 which was sanctioned. It appears that he was facing trial for the offences under Sections 302, 210, 328, 120B, 498A and 34 of the Indian Penal Code in connection with Sessions Case No. 941 of 1996 and the judgment in the said case was to be pronounced on 28.3.2003. As noticed above, the petitioner was granted leave from 27.3.2003 and on 28.3.2003, he appeared before the trial court in connection with the aforesaid Sessions Case, but he was convicted under Sections 302/34/120B/201/328/498A of the Indian Penal Code and sentenced to serve rigorous imprisonment for life and he was taken into custody and remanded to jail. The petitioner preferred appeal being Criminal Appeal No. 148 of 2003 before the Patna High Court. The said appeal was admitted for hearing and the petitioner was directed to be released on bail on 12.8.2005 during pendency of the appeal, which is still pending before the Patna High Court.;