LAKSHMAN URAON, J. - (1.) HEARD the learned counsel for both the parties.
(2.) EARLIER this petitioner had filed ABA No. 840/2004 which was disposed of by order dated 19.7.2004 by this Court. Subsequently on the Mentioning Slip. on 3rd August, 2004 it was observed that as the anticipatory bail of this petitioner was earlier disposed of by this Court with certain observations, hence either he may surrender and pray for regular bail on the basis of the observation made therein, in the Court below itself or he may file a fresh ABA in this Court itself. Consequent upon the order dated 3rd August, 2004 this ABA has been filed. Learned counsel for the petitioner (Vidya Bhushan Prasad @ Bidya Bhushan Prasad) has submitted that this petitioner stands on the similar footing as that of the other co -accused who has been enlarged on bail in ABA No. 669/2004 on 18.6.2004.
(3.) THE allegation in the FIR is that Demand Draft in, question was passed by this petitioner (Vidya Bhushan Prasad @ Bidya Bhushan Prasad}, the then Manager of Central Bank of India now posted as Senior Manager of Monghyr Branch. It was submitted that Demand Draft is presented before the Bank and the Bank has to pay the amount of demand draft on demand to the payee after verification of the signature and code number as per the instructions contained in the manual of the Central Bank of India Limited Vol. 1.;