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RJD chief Lalu Prasad Yadav was granted bail by Justice Apresh Kumar Singh of the Jharkhand High Court in the case relating to the fraudulent withdrawal of Rs 89.27 lakh from Deoghar Treasury on the ground that he had served half of his prison term of three-and-a-half years. However, he would remain in jail as he is serving sentences relating to two other cases. He is serving jail sentence since December 2017.
Yadav was convicted in four fodder scam cases relating to fraudulent withdrawal of money from Deoghar, Dumka and Chaibasa treasuries in Jharkhand. He had secured bail in one of the two Chaibasa cases. He is now facing conviction in a fifth fodder scam case pertaining to fraudulent withdrawal of money from Doranda Treasury.
The RJD chief is currently under treatment at the Rajendra Institute of Medical Sciences in Ranchi.
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