ANIL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for respondent CBI.

(2.) This application has been filed for regular bail to the petitioner in connection with FIR No.RC0242025A0009 [9(A)/2025(R)] for the offence under Sec. 61(2) of BNS, 2023 and Sec. 7,11,12, 8, 7A of Prevention of Corruption Act, pending in court of learned ACJ XVIII-cum-Spl.Judge, CBI, Ranchi.

(3.) Learned counsel for petitioner submits that the petitioner happened to be security officer working in C.C.L. and the allegations are made that the petitioner has facilitated for coal lifting. He then submits that one of the coal-lifter has been granted regular bail in B.A. No.10143 of 2025. He also submits that the petitioner is in jail custody since 8/9/2025. He further submits that the charge sheet has been submitted. On instruction, he submits that the petitioner will not influence any of the witnesses if he is granted regular bail.