Farhan Alam Aged About 23 Years S/O Md vs The State Of Jharkhand
2025 Latest Caselaw 2305 Jhar

Jharkhand High Court

Farhan Alam Aged About 23 Years S/O Md vs The State Of Jharkhand on 12 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                   [2025:JHHC:23269]


       IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                       A.B.A. No. 4268 of 2025
       1. Farhan Alam aged about 23 Years S/O Md.
       Istakhar R/O Village- Bhatti Toli Simdega P.O. &
       P.S.- Simdega District- Simdega (Jharkhand).
       2. Sonia aged about 38 Years D/O Bandhna Indwar
       R/O Village- Dumartoli P.O. & P.S. Simdega District-
       Simdega (Jharkhand).
                                                    .....   ...    Petitioners
                                  Versus
       The State of Jharkhand
                                                    ..... ...       Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. K.S. Nanda, Advocate.

      For the State            :        Mr. Gautam Rakesh, A.P.P.
                               ------
06/ 12.08.2025     Heard learned counsel for the petitioners and learned A.P.P.

       appearing for the State.

2. The petitioners are apprehending their arrest in connection

with T. Tanger P.S. Case No. 43 of 2023, registered for the offences

under Sections 420, 467, 468 and 471 of the Indian Penal Code,

pending in the court of learned Judicial Magistrate, 1st Class, Simdega.

3. Learned counsel appearing for the petitioners submits that

several co-accused persons have already been provided the privilege of anticipatory bail in this case and one of the order passed by the co-

ordinate bench in A.B.A. No. 642 of 2024 has been brought on record as Annexure-3 to this petition. He submits that the beneficiaries, who have received the amount with regard to widow pension have already

been returned back the amount. He further submits that the petitioners are working as Data Entry Operators under the NAREGA Scheme in the district of Simdega. He submits that the petitioners have already

received the notice of Section 35(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.

[2025:JHHC:23269]

4. Learned A.P.P appearing for the State has opposed the prayer and submits that the petitioners are the main culprits, as they have transferred the said amount in the account of the beneficiaries.

5. In view of the above and considering the judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil Versus

Central Bureau of Investigation & Anr., reported in (2022) 10 SCC 51, the petitioners are directed to surrender before the learned Court within two weeks from today and the learned Court shall release the

petitioners on the appropriate terms and conditions or on sureties as may deem fit and proper by the learned Court.

(Sanjay Kumar Dwivedi, J.) Amitesh/-