R.R. Prasad, J. - (1.) Heard learned Counsel appearing for the appellant and learned Counsel appearing for the CBI on the matter of bail.
(2.) Learned Counsel appearing for the appellant submits that the appellant, who at the relevant point of time was posted as Treasury Officer at Chaibasa Treasury, was convicted for the offences under Sections 420/409/467/468/471/477(A) read with Section 120(B) of the Indian Penal Code and also under Section 13(2) read with Section 13(1)(c)(d) of the Prevention of Corruption Act and was awarded with maximum sentence for one of the offences for six years on the allegation that the appellant in conspiracy with the officials of Animal Husbandry Department and also the suppliers has misappropriated huge money but there has been no evidence that there had been meeting of minds for committing alleged offence.
(3.) It was further submitted that: though one of the witnesses, P.W.88 has deposed about the taking of share of 5% of the amount contravention of any of the rules and thus the appellant has wrongly been convicted and, therefore, he deserves to be admitted on bail.;