Shyam Nandan Paswan vs The State Of Jharkhand Through Acb ...
2026 Latest Caselaw 988 Jhar

Jharkhand High Court

Shyam Nandan Paswan vs The State Of Jharkhand Through Acb ... on 11 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                     [ 2026:JHHC:3681]


       IN      THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 1056 of 2026
       Shyam Nandan Paswan, aged about 58 years,
       son of Suwalal Paswan, resident of Bhatgama,
       P.O.    Bhatgama,      P.S.   Chousa,     District
       Madhepura, State-Bihar.
                                                      .....   ...    Petitioner
                                   Versus
       The State of Jharkhand through ACB (Vigilance)
                                                      ..... ...        Opposite Party
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. R.S. Mazumdar, Sr. Advocate.

                                :        Mr. Nishant Kumar Roy, Advocate.
       For the ACB              :        Mr. V.K. Vashistha, Spl.P.P.
                                -----
03/ 11.02.2026      The petitioner is seeking regular bail, in connection with

ACB Ranchi P.S. Case No. 02 of 2025, registered for the offence under

Section 7(a) of Prevention of Corruption (Amendment) Act, 2018,

pending in the Court of learned Special Judge, Anti-Corruption Bureau,

Ranchi.

2. Learned senior counsel appearing for the petitioner submits

it has been alleged that the petitioner has demanded Rs. 50,000/- and

Rs. 10,000/- has been recovered from the possession of this petitioner

and it is further alleged that the said amount has been demanded for

giving positive MVI report. He next submits that the petitioner is in

custody since 10.01.2026 and the petitioner has already been

suspended. Learned senior counsel, on instruction, submits that the

petitioner will not tamper with any evidence, if he will be granted

regular bail.

3. Learned counsel appearing for the ACB has opposed the

prayer and submits that from the possession of this petitioner,

Rs. 10,000/- has been recovered.

[ 2026:JHHC:3681]

4. Considering that the petitioner is in judicial custody since

10.01.2026 and, on instruction, it has been pointed out by the learned

senior counsel appearing for the petitioner that if the petitioner will be

granted regular bail, he will not tamper with any evidence, I am

inclined to release the petitioner, on regular bail.

5. Accordingly, the petitioner, named above, is directed to be

released on regular 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 Special Judge, Anti-Corruption Bureau, Ranchi,

in connection with ACB Ranchi P.S. Case No. 02 of 2025.

(Sanjay Kumar Dwivedi, J.) Dated:-11.02.2026 Amitesh/-