Jharkhand High Court
Nirmala Devi 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. 6067 of 2024
Nirmala Devi, aged about 63 years, Wife of Ram Bilas Yadav, Resident of
Village- Babupur, P.O. Pathargama, P.S. Pathargama, District- Godda
... Petitioner
-Versus-
Central Bureau of Investigation ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Ranjan Kumar Singh, Advocate
Mr. Santosh Kumar, 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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04/25.10.2024 Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioner and
Mr. Anil Kumar, learned A.S.G.I. appearing for the CBI.
2. The petitioner is apprehending her arrest in connection with R.C. Case
No.64(S) of 2017 EOW/Ranchi for the offence registered under Section
120(B), 409, 420 of the Indian Penal Code, 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.8801 of 2022,
which was dismissed on 23.11.2022. He submits that subsequently the co-
accused have been provided privilege of anticipatory bail in A.B.A. No.1646
of 2023 and A.B.A. No.6579 of 2023. 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 Aman Preet Singh v. CBI, reported in 2021 SCC
OnLine SC 941, 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.1646
of 2023 and 6579 of 2023, 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 her surrender/arrest, she 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.64(S) of 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/
