DINESH KUMAR SINHA Vs STATE OF JHARKHAND TR.C.B.I.
Case number: Crl.A. No.-001076-001076 / 2009
Diary number: 34758 / 2008
Advocates: GAURAV AGRAWAL Vs
B. KRISHNA PRASAD
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1076 OF 2009 (Arising out of SLP (Crl) NO. 8761 OF 2008)
Dinesh Kumar Sinha …………..Petitioners
Versus
State of Jharkhand through CBI …………..Respondent
JUDGMENT
H.L. Dattu,J.
1) Leave granted.
2) The appellant is convicted under sections 409, 420, 467, 468, 471/465
and 477A read with Section 120(b) of the Indian Penal Code as also
under Section 13(2) read with section 13(1)(c)(d) of the Prevention of
Corruption Act by the learned Special Judge, CBI, Ranchi and has
ordered the accused to undergo imprisonment for a period of four years.
3) Against the impugned judgment of conviction and sentence passed,
appellant has filed an appeal before the High Court. The appellant along
with the appeal has also made an application for suspension of sentence
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and grant of bail. The High Court has rejected the prayer. However has
observed, that the appellant may renew his prayer for bail after serving
half of the sentence.
4) It is submitted that the appellant has already undergone nearly two years
of his sentence and also there is no possibility of early hearing of the
appeal in the High Court, therefore it is requested that the appellant may
be released on bail.
5) The learned counsel for the respondent opposes the request made by the
learned counsel for the appellant.
6) Since the appellant has undergone almost two years of imprisonment as
awarded by the Trial Court and also taking into account the fact that the
appeal may not heard in the near future, we are of the opinion that in the
peculiar facts and circumstances of this case, the applicant/appellant
should be released on bail. Accordingly, we grant interim bail to the
appellant, subject to the appellant furnishing the bail bond as well as
surety to the satisfaction of the Special Judge, CBI, Ranchi.
7) The appeal is disposed of accordingly.
…………………………………J. [TARUN CHATTERJEE]
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…………………………………J. [ H.L. DATTU ] New Delhi, May 15, 2009.
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