Jharkhand High Court
Ajay Prasad vs The Central Bureau Of Investigation on 4 February, 2025
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 109 of 2025
1. Ajay Prasad, aged 49 years, son of Shri Balram Prasad Sao, resident of
Sounda Basti, P.O & P.S- Bhurkurda, District Hazaribagh
2. Gurudayal Prasad, aged about 45 years, son of Shri Rampyare Sao, resident
of Sounda Basti, PO & RS- Bhurkunda, District Hazaribagh
3. Kedar Prasad, aged 52 years, son of Late Vijay Sao, resident of Sarayatola,
P.O & RS-Patratu, District- Ramgarh
4. Niranjan Kumar, aged 48 years, son of Shri Mahesh Pandey, resident of
Village- Goriya Karma, P.O. & P.S- Barhi, District Hazaribagh
5. Sanjay Kumar, aged 52 years, son of Shri Jagdish Ram, resident of Village-
Mohandabad, P.O. & P.S-Hussainabad, District- Palamu
6. Mandeep Ram, aged about 55 years, son of Late Makhu Ram, resident of
Khadar, RO. & RS-Hussainabad, District-Palamu -- -- Appellants
Versus
The Central Bureau of Investigation --- --- Respondent
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CORAM: Hon'ble Mr. Justice Ambuj Nath
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For the Appellants: M/s Manoj Tandon, Neha Bharadwaj,
Siddharth Ranjan , Advocate
For the Resp.-CBI: Mr. Anil Kumar, A.S.G.I
Mr. Kumar Swapnil, A.C to A.S.G.I
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02 / 04.02.2025 Admit.
Call for the lower court records.
Let this criminal appeal be tagged along with Cr. Appeal (SJ) No. 76 of
2025.
This interlocutory application has been filed for confirmation of the
provisional bail granted to the appellants after the judgment of conviction and
order of sentence dated 20.12.2024, passed by Shri Prabhat Kumar Sharma,
learned Additional Judicial Commissioner-XVIII-cum- Special Judge, C.B.I,
Ranchi in R.C. Case No. 07(A)/1998-R, whereby and wherein, appellants were
held guilty for the offences under sections 120B read with sections 420, 467,
468 and 471 of the Indian Penal Code and section 13(2) read with section
13(1)(d) of Prevention of Corruption Act, 1988 and sentenced to undergo R.I
for three years each along with a fine of Rs.2,000/- each for the offences under
sections 120B/420, 120B/467, 120B/468 and 120B/471 of the Indian Penal
Code. In default of payment of fine, they were further directed to undergo S.I
for one month each. They were further sentenced to undergo R.I for three years
along with a fine of Rs. 50,000/- for the offences under section 120B IPC /
section 13(2) read with section 13(1)(d) of Prevention of Corruption Act. In
default of payment of fine, they were further directed to undergo S.I for three
months.
2. Learned counsel for the appellants submitted that the maximum sentence
imposed against the appellants is three years. It is further submitted that the
appellants have been granted provisional bail after their conviction and
sentence. It was finally submitted that there is no likelihood of this criminal
appeal to be taken up for hearing in the near future.
3. Accordingly, the provisional bail granted to the appellants by the learned
Trial Court vide order dated 20.12.2024 is hereby confirmed.
The aforesaid I.A. stands disposed of.
(Ambuj Nath, J)
Ranjeet/
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