Shahid Ansari @ Sahid Ansari vs Central Bureau Of Investigation ... ...
2024 Latest Caselaw 10177 Jhar

Jharkhand High Court

Shahid Ansari @ Sahid Ansari vs Central Bureau Of Investigation ... ... on 25 October, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      A.B.A. No. 6764 of 2024
                 Shahid Ansari @ Sahid Ansari, aged about 42 years, S/o Ibrahim Miyan,
                 R/o Rakhbon, Talaab ke paas, P.O., P.S. & District- Jamtara
                                                                        ... Petitioner
                                             -Versus-
                 Central Bureau of Investigation                        ... Opposite Party
                                                  -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Pratiush Lala, Advocate For the Opposite Party-CBI : Mr. Anil Kumar, A.S.G.I. Ms. Chandana Kumari, A.C. to A.S.G.I. Mr. Kumar Swapnil, A.C. to A.S.G.I.

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03/25.10.2024 Heard Mr. Pratiush Lala, learned counsel for the petitioner and Mr. Anil

Kumar, learned A.S.G.I. appearing for the CBI.

2. The petitioner is apprehending his arrest in connection with R.C. Case

No.42(S)/2017/EOW/Ranchi for the offence registered under Section 406,

420, 467, 468, 471, 120-B of the Indian Penal Code, Section 3 and 6 of

Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Section

45(5) of R.B.I. Act, 1934, pending in the Court of the learned Sub-Divisional

Judicial Magistrate-cum-Special J.M., C.B.I., Dhanbad.

3. Learned counsel appearing for the petitioner submits that the

petitioner has earlier moved before this Court in A.B.A. No.4596 of 2022,

which was dismissed on 13.12.2022. He submits that subsequently the co-

accused have been provided privilege of anticipatory bail in A.B.A. No.3174

of 2024 and A.B.A. No.6138 of 2024. He then submits that the allegations

are similar against this petitioner also. He submits that in view of the

judgments passed in Satender Kunar Antil v. CBI, reported in (2022)

10 SCC 51 and Siddharth v. State of Uttar Pradesh and another ,

reported in 2021 SCC OnLine SC 615, subsequent orders have been

passed and in view of that, the same benefit may kindly be provided in

favour of the petitioner.

4. Mr. Anil Kumar, learned A.S.G.I. appearing for the CBI submits

that earlier the prayer for anticipatory bail of the petitioner was

rejected, however, he is not denying the fact that by the

subsequent orders, other accused have been provided privilege of

anticipatory bail.

5. In view of the above and considering subsequent development with

regard to the grant of anticipatory bail to the co-accused in A.B.A. No.3174

of 2024 and 6138 of 2024, I am inclined to provide privilege of anticipatory

bail to the petitioner. Accordingly, the petitioner, above named, is hereby

directed to surrender before the learned Court within four weeks from

today, and in the event of his surrender/arrest, he shall be released on bail

on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with

two sureties of the like amount each to the satisfaction of the learned Sub-

Divisional Judicial Magistrate-cum-Special J.M., C.B.I., Dhanbad in

connection with R.C. Case No.42(S)/2017/EOW/Ranchi, subject to the

conditions as laid down under Section 482(2) of the Bhartiya Nagrik

Suraksha Sanhita, 2023.

6. Accordingly, this application is disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/