Haridwar Singh vs Central Bureau Of Investigation
2025 Latest Caselaw 2175 Jhar

Jharkhand High Court

Haridwar Singh vs Central Bureau Of Investigation on 31 January, 2025

Author: Ambuj Nath

Bench: Ambuj Nath

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (SJ) No. 74 of 2025

              1. Haridwar Singh, aged about 87 years, S/o Late Lalji Singh, R/o Mahadeo
                 Nagar Colony, P.O and P.S. Sarnath, District Varanasi (U.P.)
              2. Pramod Kumar Singh, aged about 51 years, son of Sri Haridwar Singh,
                 resident of Kamahriya, P.O. Dheena, P.S. Dheena, District Chandauli (U.P.)
                                                            ---          ---    Appellants
                                              Versus
              Central Bureau of Investigation               ---          ---   Respondent
                                                    ---

CORAM: Hon'ble Mr. Justice Ambuj Nath

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For the Appellants: Mr. Rajan Sahay, Advocate For the Resp.-CBI: Mr. Anil Kumar, A.S.G.I

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02 / 31.01.2025 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 passed in connection with R.C. Case No. 07(A)/1998-R, passed by Shri Prabhat Kumar Sharma, learned Additional Judicial Commissioner-XVIII-cum- Special Judge, C.B.I, Ranchi, whereby and wherein, the 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 offence 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/ Uploaded