Md. Jabir Ansari vs The State Of Jharkhand
2023 Latest Caselaw 3526 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  B.A. No. 8382 of 2023
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           Md. Jabir Ansari                             .... Petitioner(s).
                                             Versus
           The State of Jharkhand                       ... Opp. Party(s).
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                   CORAM      :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Md. Zaid Ahmed, Advocate.

           For the State            : Mr. Jitendra Pandey, A.P.P.
                                          .........


03/15.09.2023:          The petitioner is praying for grant of bail as he is in custody for

allegedly committing offence punishable under Section 366 of IPC, and Section 376 of IPC, in connection with Jamua Police Station Case No.223 of 2017, corresponding to G.R. No.2650 of 2017 pending in the Court of learned Judicial Magistrate, 1st Class, Giridih.

Heard the parties and have also gone through the impugned order.

The wife of the informant was allegedly abducted by one Md. Istekhar Ansari. It is alleged that petitioner was along with Istekhar Ansari.

Md. Istekhar Ansari was put on trial and he was acquitted by the judgment dated 23.09.2022 passed in S.T. No.47 of 2018. In the aforesaid trial the alleged victim was declared hostile. She has stated that her statement under Section 164 Cr.P.C. was given under pressure and harassment.

Considering the aforesaid fact that the main accused has been acquitted and the victim was declared hostile in the said trial, I am inclined to grant bail to the petitioner. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Giridih in connection with Jamua Police Station Case No.223 of 2017, corresponding to G.R. No.2650 of 2017.

(ANANDA SEN, J.) R.S./