BINAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this Writ Petition under Article 32 of the Constitution of India, petitioners are seeking for the following reliefs:

(2.) We have heard the arguments of Mr. Basava Prabhu S. Patil and Mr. R.Basant, learned Senior Counsels appearing for the petitioners and assisted by their team and Mr. Mukul Rohatgi and Mr. Arunabh Choudhary, learned Senior Counsels appearing for the respondents and assisted by their team.

(3.) The sum and substance of the contentions urged and pleas advanced in the Writ Petition is to the effect that petitioner No.1 was called upon to appear before the Anti-Corruption Bureau, Ranchi in FIR No.9/2025 on 20/5/2025 for the offences punishable under Ss. 420, 467, 468, 471, 409, 107, 109 of the Indian Penal Code, 1860 ("IPC") and Ss. 7(c), 12/13(2) read with Sec. 13(1)(a) of the Prevention of Corruption Act, 1988 ("PC Act") and while being questioned, the ACB Hazaribagh registered FIR No.11/2025 in which petitioner No.1 was arraigned as an accused. It is further contended that initially the brother of petitioner No.1 had filed Writ Petition (Criminal) No.653/2025 for challenging the alleged illegal arrest which came to be dismissed by the Jharkhand High Court vide order dtd. 17/10/2025.