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RANCHI :RJD supremo Lalu Prasad has therefore been moved for bail petition in state of Jharkhand at High Court in one of cases regarding multi-crores fodder scam , he needed bail due to citing on poor ill- health, his counsel said on Saturday.
Prasad has been convicted in four more other two cases towards fodder scam cases in state of Jharkhand.
While other two cases pin – pointing towards Chaibasa treasury, and other two were regard illegally withdrawal of funds from Deoghar and Dumka treasury .
He is already spending 14 years in jail term as per cases pin –pointing towards illegal withdrawal of funds from Dumka treasury in year 1990s and bail petition which also has been moved in particular case condition regarding towards citing ill health of lalu Prasad yadav former chief minister of bihar .
The bail petition no .RC 68A/96 case was filed on day of Friday.
Counsel Prabhat Kumar said : bail has been sought off on basis of citing Prasad's health condition which is deteriorating day by day.
The fifth case that Prasad currently facing regarding being heard by special CBI court in Ranchi pin pointing towards “fraudulent activity withdrawal money from Doranda treasury” .
Prasad, who was in the jail since year December 2017, was currently undergoing treatment at Rajendra Institute of Medical Sciences located at Ranchi.
He has already been given respectively the granted bail in one of Deoghar case and other one was case of Chaibasa .
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