Akbar Ansari @ Akbar Ali Ansari vs The State Of Jharkhand ... Opposite ...
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Jharkhand High Court

Akbar Ansari @ Akbar Ali Ansari vs The State Of Jharkhand ... Opposite ... on 30 June, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                   ( 2025:JHHC:17294 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 5168 of 2025
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Akbar Ansari @ Akbar Ali Ansari, Aged about 57 years, S/o - Naushad Ansari, R/o. Chora Saria, P.O. and P.S. -Boarejore, District -Godda (Jharkhand).

                                       ...           Petitioner
                               Versus
      The State of Jharkhand            ...        Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Sudhanhu Shekhar Choudhary, Advocate : Mr. Ashish Kr. Thakur, Advocate For the State : Mr. Praful Jojo, Addl. P.P.

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Order No.02 Dated- 30.06.2025

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Borio P.S. Case No.75 of 2016 (corresponding to S.T. No. 279A of 2017) registered for the offences punishable under sections 396 of the Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention has committed dacoity and murder of the victim who is the elder brother of the informant. It is further submitted that the allegations against the petitioner are all false and vide judgment dated 28.01.2022 in S.T. Case No. 279 of 2017 though the named accused person of the F.I.R. namely Sanjay Singh has been convicted but the co-accused persons, who were not named in the FIR were acquitted. It is next submitted that the petitioner is not named in the FIR. It is then submitted that the petitioner has no criminal antecedent as has been mentioned in para -14 of the bail application. It is next submitted that the petitioner has been in custody since 09.04.2025, as has been mentioned in paragraph no. 01 of the bail application. It is further submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the above-named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I, Sahibganj, in connection with Borio P.S. Case No.75 of 2016 (corresponding to S.T. No. 279A of 2017) with the condition that the petitioner will co-operate with the trial of the case and will furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the trial of the case, with further condition that he will not annoy or disturb the informant or the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) Sonu-Gunjan/