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Judgment
Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with Chirkunda PS Case No.121 of 2026, for offence registered under section 111(3), 308(3), 308(4), 62, 61(2) of BNS, 2023 and Section 25(1-B)(a), 25(5) and 26(2) and 35 of Arms Act, pending in court of learned Chief Judicial Magistrate, Dhanbad.
Learned counsel for petitioner submits that the petitioner has been falsely implicated in this case and false allegations are made against the petitioner and the allegation is there against the petitioner of providing financial help in procuring arms and ammunition and further Md. Rizwan Siddiqui is a member of gang of Prince Khan. He also submits that false allegations are made and in view of that, anticipatory bail may kindly be granted.
Learned State counsel opposes prayer and submits that the petitioner’s involvement is very much there and it has come that the petitioner has financed for purchasing of arms and ammunition and she submits in view of that, anticipatory bail may kindly be rejected.
From the perusal of the FIR, it transpires that on the basis of the secret information the police have conducted a raid in which the co-accused namely Md. Rizwan Siddiqui was apprehended and pursuant to his disclosure statement, two country-made pistols, one illegal magazine and 33 live cartridges were recovered and the said accused in course of investigation has provided information that the petitioner has provided financial assistance through bank and digital transaction. The said person is a member of Prince Khan’s gang and that gang is involved in organized crime, and in the attending facts and circumstance of the instant case, I am not inclined to grant anticipatory bail to petitioner. As such, the prayer for anticipatory bail of the petitioner is, hereby, rejected, and consequently, this anticipatory bail application being A.B.A. No. 4752 of 2026 is, hereby, dismissed.