R.K. Merathia, J. - (1.) IT is submitted that as per the prosecution case the asset to the tune of Rs. 19,02,078/ - was found in excess to the disclosed income; and that he is ready to pledge the landed and residential building property at Deoghar, which have been assessed by the CBI itself at about 15 lakhs though the present market value will be higher and the original documents of which are already lying with the CBI in connection with this case.
(2.) IN the circumstances, the Petitioner, named above, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/ - (ten thousand) with two sureties of the like amount each to the satisfaction of the Special Judge, CBI -cum -Additional Sessions Judge, VIII, Dhanbad in connection with R.C. 08(A)/2006 -AHD -R, subject to the conditions that one of the bailers will be his close relative and the other should have landed property within the local jurisdiction of the Court and he will appear personally in the court concerned regularly and he will not transfer the properties such as land situated at Plot No. 47, P.S. No. 200 part of land 2376 Sq, Ft, ward -2, Mauza Dhibadi, Deoghar and the house situated at Ward No. 10, holding No. 995 in the name of Smt. Chandra Devi, w/o the Petitioner Sheo shankar Yadav, Deoghar, to anybody in any manner without prejudiced subject to decision of this case.;