J.C.S. Rawat, J. - (1.) AFTER due consideration of the submissions of the learned Counsel for the parties; I have gone through the contents of the FIR and have perused the grounds of bail as mentioned in the Bail Application and the supplementary affidavit; I have also gone through the contents of the order passed by the learned court below rejecting the bail application of the accused -Petitioner; it is the applicant -Petitioner, who is in jail custody since 28.1.1010 and the amount, which is involved in this case is said to be illegal gratification received from the truck owner/driver is Rs. 77,866/ -, as mentioned in para 8 of the affidavit, filed on behalf of Opp. Party; it has been submitted that the similarly situated co -accused namely, Sachchidanand Singh, Radhey Shyam Jha and Anil Kumar Gupta @ Anil Gupta have already been granted bail by Co -ordinate Benches of this Court and this is a case of parity; the parity of this case has not been disputed by the learned Counsel for the Opp. Party; considering the facts and circumstances of the case, in totality, I find that it is a fit case for grant of bail to the Petitioner.
(2.) IN view of the above facts and circumstances of the case, let the Petitioner, named above, be enlarged on bail on furnishing one personal bond and two surety bonds of the like amount to the satisfaction of the learned Special Judge, Vigilance at Ranchi in connection with Vigilance P.S Case No. 4/2010, corresponding to Special Case No. 04/10 for the offence under Sections 403, 406, 408, 409, 414, 467, 477(A), 420, 120B, 109 of the Indian Penal Code and Sections 13(1)(c)(d) read with Section 13(2)(d) of the Prevention of Corruption Act, subject to the condition that the Petitioner will deposit a sum of Rs. 1,00,000/ -(rupees one lakh) to the learned court below concerned.;