Jharkhand High Court
Md. Lliyas Hussain @ Md. Llyas Hussain vs Central Bureau Of Investigation on 5 May, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J) No. 335 of 2025
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Md. lliyas Hussain @ Md. llyas Hussain ......Appellant
Versus
Central Bureau of Investigation .......Respondent
WITH
Cr. Appeal (S.J) No. 349 of 2025
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Vinay Kumar Sinha ......Appellant
Versus
Central Bureau of Investigation .......Respondent
WITH
Cr. Appeal (S.J) No. 361 of 2025
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Md. Shahabuddin Beg ......Appellant
Versus
Central Bureau of Investigation .......Respondent
WITH
Cr. Appeal (S.J) No. 351 of 2025
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1. Ashok Agrawal @ Ashok Agarwal
2. Pawan Kumar Agrawal @ Pawan Kumar Agarwala
......Appellants
Versus
Central Bureau of Investigation .......Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Appellants : Mr. A.K Kashyap, Sr. Advocate
: Mr. Supriya Dayal, Advocate
Cr. Appeal (S.J) No. 361 of 2025
: Mr. Jitendra S. Singh, Advocate
Cr. Appeal (S.J) No. 335 of 2025
: Mr. Saurabh Shekhar, Advocate
: Mr. Anurag Kumar, Advocate
Cr. Appeal (S.J) No. 349 of 2025
: Mr. Rohan Mazumdar, Advocate
Cr. Appeal (S.J) No. 351 of 2025
For the C.B.I : Mr. Prashant Pallav, Spl.P.P
Cr. Appeal (S.J) No. 361 of 2025
Cr. Appeal (S.J) No. 335 of 2025
Cr. Appeal (S.J) No. 349 of 2025
Cr. Appeal (S.J) No. 351 of 2025
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Order No: 03/ Dated: 05.05.2025
These Criminal Appeals have been filed on behalf of the
appellants by challenging the judgment of conviction and sentence
dated 29.03.2025 passed in R.C Case No. 11(A) of 1997-D by
Sri Prabhat Kumar Sharma, learned Additional Judicial
Commissioner-XVIII-cum-Special Judge, C.B.I, Ranchi by which
all the appellants namely Md. lliyas Hussain @ Md. llyas Hussain,
Vinay Kumar Sinha, Md. Shahabuddin Beg, Ashok Agrawal @
Ashok Agarwal and Pawan Kumar Agrawal @ Pawan Kumar
Agarwala have been convicted for the offences under Sections
120-B/407, 120-B/409, 120-B/420, 120-B/468, 120-B/471 and
Section 120-B read with Section 13(2) read with Section 13(1) (d)
of the Prevention of Corruption Act, 1988 and sentenced to
undergo R.I for three (3) years and to pay the fine of Rs. 50,000/-
for the offence under Section 120-B/407 of I.P.C, R.I for three (3)
years and to pay the fine of Rs. 15,00,000/- for the offence under
Section 120-B/409 of I.P.C, R.I for three (03) years and to pay the
fine of Rs. 50,000/- for the offence under Section 120-B/420 of
I.P.C, R.I for three (03) years and to pay the fine of Rs. 50,000/-
for the offence under Section 120-B/468 of I.P.C, R.I for three
(03) years and to pay the fine of Rs. 50,000/- for the offence under
Section 120-B/471 of I.P.C, R.I for three (03) years and to pay the
fine of Rs. 15,00,000/- for the offences under Sections 120-B read
with Section 13(2) read with Section 13(1) (d) of the Prevention
of Corruption Act, 1988 respectively.
2. I.A No. 4562 of 2025 (Cr. Appeal No. 335 of 2025) has
been filed on behalf of the appellant Md. lliyas Hussain @ Md.
llyas Hussain for confirmation of provisional bail granted to the
appellant vide order dated 29.03.2025.
3. I.A No. 4762 of 2025 (Cr. Appeal No.349 of 2025) has
been filed on behalf of the appellant Vinay Kumar Sinha for
confirmation of provisional bail granted to the appellant vide
order dated 29.03.2025.
4. I.A (Cr.) No. 4724 of 2025 (Cr. Appeal No. 351 of 2025)
has been filed on behalf of the appellant nos. 1 and 2 namely
Ashok Agrawal @ Ashok Agarwal and Pawan Kumar Agrawal @
Pawan Kumar Agarwala respectively for confirmation of
provisional bail granted to the appellants vide order dated
29.03.2025.
5. I.A No. 4763 of 2025 (Cr. Appeal (S.J) No. 361 of 2025
has been filed on behalf of the appellant Md. Shahabuddin Beg for
confirmation of provisional bail granted to the appellant vide
order dated 29.03.2025.
6. Learned counsel for the appellants have submitted that
the instant appeals may be admitted and the provisional bail of the
appellants may be confirmed and L.C.R may be called for.
7. Learned counsel for the C.B.I has also raised no
objection.
8. It reveals that the learned Trial Court vide order dated
29.03.2025 had granted provisional bail to the appellants for a
period of thirty (30) days, however, this Court had extended the
provisional bail of the appellants till 05.05.2025 vide order dated
28.04.2025.
9. Under the circumstances, the provisional bail granted to
the appellants namely, Md. lliyas Hussain @ Md. llyas Hussain,
Vinay Kumar Sinha, Md. Shahabuddin Beg, Ashok Agrawal @
Ashok Agarwal and Pawan Kumar Agrawal @ Pawan Kumar
Agarwala vide order dated 29.03.2025 is, hereby, confirmed
subject to deposit fine amount of Rs. 50,000/- each within four
(04) weeks from today by all the appellants before the learned
Court below.
10. Thus, I.A (Cr.) No. 4724 of 2025, I.A No. 4763 of 2025,
I.A No. 4762 of 2025 and I.A No. 4562 of 2025 are allowed and
stand disposed of.
11. Admit.
12. Call for the legible scanned copy of the Lower Court
Records.
(Sanjay Prasad, J.)
Avinash/
