Md. Aslam Ansari @ Aslam @ Pappu Miyan @ ... vs The State Of Jharkhand
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Jharkhand High Court

Md. Aslam Ansari @ Aslam @ Pappu Miyan @ ... vs The State Of Jharkhand on 18 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (DB) No. 269 of 2026
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Md. Aslam Ansari @ Aslam @ Pappu Miyan @ Md. Aslam ... ... Appellant

-Versus -

The State of Jharkhand ... ... Respondent

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CORAM: - Hon'ble Mr. Justice Rongon Mukhopadhyay Hon'ble Mr. Justice Pradeep Kumar Srivastava

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For the Appellant : Mr. Jitendra S. Singh, Advocate For the State : Mr. Vineet Kr. Vashistha, Spl.P.P. For the CBI : Mr. Prashant Pallav, ASGI

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Order No. 04/Dated: 18.03.2026 I.A. No. 3612 of 2026 Heard Mr. Jitendra S. Singh, learned counsel for the appellant and learned Special P.P. assisted by learned counsel appearing for the informant.

2. This application has been preferred by the appellant for grant of provisional bail to him on account of marriage ceremony of his daughter.

3. Marriage card has been brought on record, from which it appears that ceremonies are to start on 23rd of March, 2026 and the Nikah is to be performed on 25th of March, 2026.

4. On 17th March, 2026, the learned Special P.P. was directed to take instructions with respect to the averments made in the instant application and today, on instructions, learned Special P.P. submits that the marriage of the daughter of the appellant is to be solemnized on 25th of March, 2026.

5. On consideration of the aforesaid facts, we are inclined to admit the appellant on provisional bail for a period of 10 days(ten days) from today. The appellant is, therefore, directed to be released on provisional bail for a period of 10 days (ten days) on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned Addl. Judicial Commissioner-I-cum-Special Judge CBI, Ranchi in connection with

1|Page S.T. No. 283 of 2024, subject to the condition that the appellant shall surrender before the learned trial court on or before 01st April, 2026.

6. Learned counsel for the appellant shall file an affidavit indicating that the appellant has surrendered pursuant to this order.

7. The aforesaid I.A. stands disposed of.

8. Let a copy of this order be sent through FAX to the concerned Court.

9. Let this case be listed under the heading 'For Orders' on 07th April, 2026.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) 18 March 2026 Rahul/ Uploaded on- 18.03.2026

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