Jharkhand High Court
Abhijit Chail vs State Of Jharkhand Through Acb .... .... ... on 13 June, 2025
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
2025:JHHC:15455
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.3951 of 2025
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Abhijit Chail, age about 46 years, S/o Aburba Kumar Chail, R/o Village-Chowk Bazar, PO-Bundu, PS-Bundu, Dist.-Ranchi .... .... Petitioner Versus State of Jharkhand through ACB .... .... Opp. Party CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Sanjay Kr. Thakur, Advocate
For the Opp. Party : None
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03/Dated: 13.06.2025
1. The instant application has been filed under Sections 483 and 484 for grant of regular bail to the petitioner, in connection with A.C.B. Ranchi P.S. Case No.04 of 2025, registered for the offence under Section 7(a) of the Prevention of Corruption Act, now pending in the court of learned Spl. Judge, A.C.B., Ranchi.
2. Learned counsel appearing for the petitioner has submitted that the petitioner is innocent and has falsely been implicated in this case.
3. It has been contended on behalf of the petitioner that there is nothing on record to show that any demand is made by the petitioner.
4. It has further been contended that the charge-sheet has already been submitted and the petitioner is having no criminal antecedent. The ground of custody has also been taken that the petitioner is languishing in judicial custody since 19.03.2025. 1
2025:JHHC:15455
5. None appears for the Opp. Party-State.
6. This Court has heard the learned counsel for the petitioner.
7. The charge-sheet in this case has already been submitted. Moreover, the petitioner is languishing in judicial custody since 19.03.2025.
8. This Court, considering the aforesaid fact and taking into consideration the period of custody, is of the view that the instant bail application deserves to be allowed.
9. Accordingly, the instant bail application stands allowed.
10. In consequence thereof, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Spl. Judge, A.C.B., Ranchi, in connection with A.C.B. Ranchi P.S. Case No.04 of 2025, subject to the condition that the petitioner shall co-operate in the trial, failing which, the learned trial court is at liberty to take appropriate steps in accordance with law.
(Sujit Narayan Prasad, J.) Rohit/-
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