Aftab Ansari vs The State Of Jharkhand Through A.C.B
2025 Latest Caselaw 3920 Jhar

Jharkhand High Court

Aftab Ansari vs The State Of Jharkhand Through A.C.B on 13 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                      2025:JHHC:15440




     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               B.A. No.3581 of 2025
                              ------

Aftab Ansari, aged about 32 years, son of Samsuddin Mian, resident of Village-Pundara, P.O-Edla, P.S.-Simariya, District-Chatra.

                                   .... ....                Petitioner
                            Versus
The State of Jharkhand through A.C.B.
                                       ....    ....          Opp. Party

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

------

For the Petitioner : Mr. Rahul Ranjan, Advocate For the Opp. Party : Mr. Vineet Kr. Vashistha, Spl. P.P.

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05/Dated: 13.06.2025

1. The instant application has been filed under Sections 483 and

484 of the B.N.S.S., 2023 for grant of regular bail to the petitioner, in

connection with A.C.B. P.S. Case No.03 of 2025, registered for the

offence under Section 7(a) of the Prevention of Corruption Act,

pending in the court of learned Spl. Judge (Vigilance)-cum-

Additional Sessions Judge-II, Hazaribagh.

2. Learned counsel appearing for the petitioner has submitted

that the petitioner is innocent and has falsely been implicated in this

case.

3. It has been contended on behalf of the petitioner that there is

no independent witnesses in this case and as such, the allegation of

taking bribe amount is false and baseless.

4. It has further been contended that the charge-sheet has

already been submitted and the petitioner is having no criminal

2025:JHHC:15440

antecedent. The ground of custody has also been taken that the

petitioner is languishing in judicial custody since 04.03.2025.

5. While on the other hand, learned Spl. P.P. appearing for the

State, however, has vehemently opposed the prayer for bail. It has

been contended that the petitioner has demanded Rs.60,000/- as

bribe for declaring the judgment in favour of the informant.

6. This Court has heard the learned counsel for the parties.

7. The charge-sheet in this case has already been submitted.

Moreover, the petitioner is languishing in judicial custody since

04.03.2025, i.e., for the period of more than three months.

8. This Court, considering the aforesaid fact and taking into

consideration the period of custody, is of the view that the instant

bail application deserves to be allowed.

9. Accordingly, the instant bail application stands allowed.

10. In consequence thereof, the petitioner, named above, is

directed to be released on bail on furnishing bail bond of Rs.10,000/-

(Rupees Ten Thousand) with two sureties of the like amount each

to the satisfaction of learned Spl. Judge (Vigilance)-cum-Additional

Sessions Judge-II, Hazaribagh, in connection with A.C.B. P.S. Case

No.03 of 2025, subject to the condition that the petitioner shall co-

operate in the trial, failing which, the learned trial court is at liberty to

take appropriate steps in accordance with law.

(Sujit Narayan Prasad, J.)

Rohit/-