CHANDRASHEKHAR, J. - (1.) Heard the learned counsels appearing for the parties and perused the documents on record. On an allegation of demand of illegal gratification of Rs. 13,000/-, the petitioner was arrested and remanded to judicial custody on 28.03.2017. He has been made an accused in Dhanbad (ACB) P.S. Case No. 11 of 2017, registered for offence under Section 7/13(2) of Prevention of Corruption Act, 1988. At the relevant time he was working as Head Clerk in the office of MADA, Chas, Bokaro. A charge-sheet in the case has already been filed.
(2.) Mr. Nilesh Kumar, the learned Spl.PP has opposed the prayer for grant of bail stating that the petitioner was caught red-handed.
(3.) Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-IX- cum-Special Judge (ACB), Dhanbad in connection with Dhanbad (ACB) P.S. Case No. 11 of 2017, with the condition that he shall appear during the trial, regularly. The instant application is allowed. Let a copy of the order be transmitted to the trial Court through 'Fax'.;