JAFAR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application has been filed under Ss. 439 and 440 of the Code of Criminal Procedure for grant of bail in connection with ACB P.S. Case No. 04 of 2023, for the offence under Sec. 7(a) of the Prevention of Corruption Act, 1988, pending in the Court of learned Spl. Judge ACB, Ranchi.

(2.) It has been contended on behalf of the petitioner that the petitioner is not a public servant and he has been made victim of circumstances. Learned counsel for the petitioner has submitted that co-accused Pradip Kumar, who happens to be the Circle Officer of the Block, has been directed to be enlarged on bail by this Court in B.A. No.12092 of 2023 and the petitioner is also languishing in judicial custody since 10/11/2023. Therefore, the prayer has been made that the petitioner may be enlarged giving privilege of bail.

(3.) While, on the other hand, learned Addl. Public Prosecutor appearing for the State has vehemently opposed the prayer for bail. He has contended that there is an allegation against the petitioner of accepting bribe. However, he has admitted the position that he is not a Government Servant.