NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1758 OF 2017

[@ SPECIAL LEAVE PETITION (CRL) NOS.  7487/2017]

AMAR NATH NEOGI APPELLANT(S)                                 VERSUS

STATE OF JHARKHAND RESPONDENT(S) J U D G M E N T

KURIAN, J. Leave granted.

2. The appellant is an accused in Case No.680/2015 corresponding  to  G.R.  NO.4839/2015  under  Sections 420, 467, 468 and 471 of the I.P.C.  We are informed that  the  investigation  has  already  been  completed. We also found from the records that the appellant is a senior citizen, having crossed the age of 65 years. We are also informed that he was never in Government service.   We  fail  to  understand  as  to  why  the appellant  prayed  for  anticipatory  bail  in  a  case where final report has been filed. 3. In the above circumstances, we dispose of this appeal as follows:

The  appellant  shall  surrender  before the  Court  of  competent  jurisdiction  where the final report has been filed, within two weeks from today.

On such surrender, the appellant shall be released on bail on his executing a bond to  the  tune  of  Rs.50,000/-  (Rupees  Fifty Thousand) with two solvent sureties to the equal amount.

4. The appeal is, accordingly, disposed of.

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5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; OCTOBER 10, 2017.

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