- (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) THE petitioner IS an accused in Latehar P.S. case no. 116 of 2006 registered under sections 409/419/420/467/468/ 471/120B of the Indian Penal Code. Learned counsel appearing for the petitioner submits that earlier the case was lodged against this petitioner alleging therein that the petitioner, a Clerk while was posted in the State Leprosy Office, Ranchi issued forged appointment letters to 13 persons and on that basis they got appointment and withdrew money from the State Exchequer and for that a case was registered as Mandar P.S. case no. 27 of 2006 and in course of Investigation it could be detected that this petitioner and Dr. Awadhesh Kumar Singh. the then Leprosy Oificer were responsible for creating ail this mischief but said Awadhesh Kumar Singh was admitted to anticipatory bail by the court below and subsequently this petitioner was also admitted to bail. However. in the meantime, this case has been lodged with the same allegation with respect to seven persons who are said to have illegally been appointed on the basis of forged appointment letter Issued by the petitioner but the matter relating to appointment of these seven persons were also there in the Mandar P.S. case no. 27 of 2006 and therefore, it can be said that for the same offence two first Information reports have been lodged, one being Mandar P.S. case no. 27 of 2006 and other is the Instant case being Latehar P.S. case no.116 of 2006 and that when the petitioner has been admitted to bail in the earlier case, he also deserves to be admitted on bail in this case also and that apart, in course of investigation, Investigating Officer did find that all this mischief has been done by the persons, who were posted in the Establishment Section, State Leprosy Office, Ranchi and one Singheshwar Prasad was found to have been posted in the Establishment Section. Under this situation, the petitioner cannot be said to have committed offence as has been alleged.
(3.) REGARD being had to the facts and circumstances of the case, the abovenamed petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.10,0001 - (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Latehar in Latehar P.S. case no. 116 of 2007 (G.R. No. 458 of 2006);