Saifuddin Ansari @ Md. Saifuddin Ansari vs The State Of Jharkhand ... Opp. Party
2025 Latest Caselaw 383 Jhar

Jharkhand High Court

Saifuddin Ansari @ Md. Saifuddin Ansari vs The State Of Jharkhand ... Opp. Party on 3 June, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                      2025:JHHC:14427 )


        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                  B.A. No . 4419 of 2025

  Saifuddin Ansari @ Md. Saifuddin Ansari, aged about 41 years,
  sonof Md. Sikendra Ansari @ Sikandar Ali, resident of Chota
  Saraiya, Boarijor, Godda, P.O. & P.S. - Godda, District- Godda.
                                                         ... Petitioner
                          Versus
  The State of Jharkhand                                ... Opp. Party
                          ---

CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Vikas Kumar, Advocate For the Opp. Party : Mr. Sanat Kumar Jha, APP

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02/Dated: 03rd June, 2025

1. Heard learned counsel for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offence registered under Sections 396 of the IPC.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. The name of the petitioner has been transpired in this case only on the basis of the co-accused persons only with a view to harass and blackmail. Further submission has been made that the petitioner was not present at the place of occurrence when the alleged incident took place. Further, the co-accused persons namely Majrul Ansari and Rafique Ansari have been acquitted by the learned trial Court in the present case vide judgment dated 25.01.2022.

4. Learned APP opposed the prayer for bail but he is fair enough to admit the fact that the two co-accused persons, named above, are acquitted by the trial court.

5. Having regard to the facts of the case and looking to the allegation made against this petitioner coupled with the fact that the co-accused persons have been acquitted, I am inclined to enlarge the petitioner on bail.

2025:JHHC:14427 )

Accordingly, the petitioner is directed to be released on bail on furnishing the bail bond of Rs. 20,000/-(Rupees Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I, Sahibganj in connection with Boria P.S. Case No. 75 of 2016.

6. It is made clear that he shall appear on each and every date before the learned trial court and he shall not threaten any witness and shall co-operate in trial and if any adverse report will come against this petitioner, the learned trial court shall be at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.)

Samarth/