R.R. Prasad, J. - (1.) HEARD learned Counsel for the Appellant and learned Counsel appearing for the C.B.I. on the matter of bail.
(2.) LEARNED Counsel appearing for the Appellant submits that the Appellant on being found guilty for various offence under the Indian Penal Code and also under the Prevention of Corruption Act has been awarded maximum sentence for five years on the allegation that the Appellant without receiving the materials granted receipts relating to receipt of the materials but no such evidence is there as P. Ws. 75, 76 and 77 have not testified in this regard and that only on the basis of certain certificates such as Ext. 17/172 to 17/176 and Ext. 17/138 to 17/146 the order of conviction and sentence has been recorded and as such the Appellant deserves to be admitted on bail. Mr. M. Khan, learned Counsel appearing for the C.B.I fairly submits that the witnesses, referred to above, have not said anything about the culpability of this Appellant.
(3.) REGARD being had to the facts and circumstances of the case, let the Appellant, above named, be enlarged on bail, during the pendency of the appeal, on furnishing bail bond of Rs. 20,000/ -(twenty thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge V, C.B.I. (A.H.D. Scam), Ranchi in R.C. No. 46(A) of 1996.;