[Cites 1, Cited by 0]
Jharkhand High Court
Md. Rahim Ansari @ Rahim Ansari vs The State Of Jharkhand ... ... Opposite ... on 17 March, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:7241
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1088 of 2026
Md. Rahim Ansari @ Rahim Ansari, aged about 43 years, S/o late
Salim Ansari, R/o village Aamjhar, P.O. & P.S. - Baliyapur, District -
Dhanbad, State - Jharkhand ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Sheo Kr. Singh, Advocate
: Mr. Raj Nandan Chatterjee, Advocate
For the Opp. Party : Mr. Sanat Kumar Jha, Advocate
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02/17.03.2026 Heard the learned counsel appearing on behalf of the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 01.12.2025 in connection with Narayanpur P.S. Case
No.132/2025, registered under Sections 286, 292, 293, 274, 275, 338,
336 (3), 340(2), 111(2)(b) of BNS and under Section 47 (a) & (d) of
Excise Act, now pending in the court of learned A.C.J.M., Jamtara.
3. The learned counsel for the petitioner submits that the petitioner
is merely the driver of the vehicle and some excisable articles have
been recovered from the vehicle.
4. The learned counsel for the petitioner has submitted that charge
sheet has been submitted and the petitioner is in custody since
01.12.2025. He submits that several co-accused persons namely Dara
Singh in B.A. No.1239 of 2026; Chandradev Mandal in B.A. No.1488
of 2026 and Santosh Paswan in B.A. No.1287 of 2026 have been
enlarged on bail.
5. The learned counsel for the State has opposed the prayer and
submitted that the petitioner was a driver of the vehicle and was
apprehended. He has also submitted that the petitioner has two
criminal antecedents.
6. To which, the learned counsel for the petitioner has submitted
the criminal antecedents are not under the Excise Act, but there are
allegations in connection with illegally carrying coal. He has
submitted that he has already been enlarged on bail in the said cases.
2026:JHHC:7241
7. After hearing the learned counsel for the parties and
considering the fact that several co-accused have been enlarged on
bail and the petitioner is in custody since 01.12.2025 and the fact that
charge sheet having been submitted, 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 the learned A.C.J.M., Jamtara in connection with
Narayanpur P.S. Case No.132/2025, on the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every
date and on account of even single default, the learned court
shall cancel the bail bond furnished by the petitioner.
(iv) The petitioner will deposit a self-attested copy of his
Aadhar Card along with his mobile number before the
learned court which he will not change during the pendency
of the case without prior permission of the court.
(v) The petitioner shall fully co-operate with the
proceedings before the learned trial court.
8. The instant application is allowed with the aforesaid conditions.
9. Let a copy of this order be communicated to the learned court
concerned through "FAX/email".
(Anubha Rawat Choudhary, J.)
Date of Order:17.03.2026
Saurav
Date of Uploading:17.03.2026
