[Cites 3, Cited by 0]
Jharkhand High Court
Md. Afroj vs The Union Of India Through Ncb on 3 December, 2025
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. A. (DB) No. 1028 of 2025
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Md. Afroj, aged about 24 years, Son of Md. Samim, R/o-Vill-
Khirodharpur, P.O. & P.S. Khushrupur, Dist. Patna (Bihar)
... ... Appellant
Versus
The Union of India through NCB ...... Respondent
Cr. A. (DB) No. 1033 of 2025
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Satish Kumar, aged about 23 years, son of Kunna Ray, R/o-Vill-Jethuli,
Kachchidargah, P.O. Fatwah, P.S. Nadi, Dist. Patna (Bihar)
... ... Appellant
Versus
The Union of India through NCB ...... Respondent
Cr. A. (DB) No. 1133 of 2025
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Umesh Kumar @ Umesh Kumar Yadav, aged about 42 years, son of Late
Vihari Ray, R/o-Vill-Jethuli, P.O. & P.S.-Nadi, Dist. Patna, Bihar-803201
... ... Appellant
Versus
The Union of India through Intelligence Officer, NCB, Ranchi, Sub-
Zone-Ranchi ...... Respondent
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Appellants : Mr. Nilesh Kumar, Advocate
Mr. Ramesh Kumar, Advocate
For the UoI : Mr. Prashant Pallav, ASGI
Mr. Bajrang Kumar, AC to ASGI
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rd
Order No. 04/ Dated: 03 December, 2025
With
With
Heard Mr. Nilesh Kumar, learned counsel for the appellants and
learned ASGI appearing for the N.C.B.
2. All these applications have been preferred on behalf of appellants
for grant of bail to them, during the pendency of these appeals.
3. The appellants have been convicted for the offences under
Sections 20(b)(ii)(C), 27(A) & 29 of the NDPS Act and maximum
sentence imposed upon the appellants is R.I. for 20 years along with a
fine of Rs. 2 Lakhs.
4. It has been alleged that a TATA Truck, which was parked on the
road, was searched by the N.C.B. Team and on the said truck, 1050 KG
of Ganja was recovered. The driver of the truck was apprehended.
Subsequent to the information provided by the driver of the truck, raid
was conducted in Room No. 11 and 15 of the Amanlok Residency from
where, the present appellants were apprehended.
5. Submission has been advanced by Mr. Nilesh Kumar, learned
counsel for the appellant Md. Afroj that nothing incriminating was
recovered from the possession of the said appellant. It has been
submitted that the appellant has been implicated, primarily on account of
the fact that he was in the Innova Car which was following the truck.
Learned counsel for the appellant submits that appellant is in custody
since 11.02.2021.
6. Mr. Nilesh Kumar, learned counsel for the appellant in I.A. No.
11582 of 2025 has also submitted that so far as the appellant Satish
Kumar is concerned, his presence was noted in the hotel and nothing
incriminating was found from the room from where he was apprehended.
7. So far as the appellant Umesh Kumar is concerned, who is in I.A.
No. 14507 of 2025, Mr. Nilesh Kumar, learned counsel has similarly
submitted that he was also found in the hotel and no incriminating
material was recovered from his possession.
8. Learned A.S.G.I. appearing for the N.C.B. has opposed the prayer
for bail of appellants and has extensively read the judgment and has
Cr. A. (DB) No. 1028, 1033, 1133 of 2025
categorically stated that so far as the appellant Umesh Kumar is
concerned, there was a large number of suspicious transactions in his
bank accounts which can be directly connected to the supplier of the
Ganja. Learned ASGI further submits that as regards the appellant Md.
Afroj is concerned, he was one of the conspirators in the entire chain of
the transportation of the Ganja and therefore none of the appellants
deserves to be released on bail, during the pendency of these appeals.
9. So far as the appellant Umesh Kumar in I.A. No. 14507 of 2025 is
concerned, it has come in evidence that there was a huge suspicious
transaction in his bank account, apart from various other incriminating
articles recovered from his possession including ATM Cards which
categorically reveals about his link in the chain of circumstances relating
to transportation of Ganja.
10. In view of the overwhelming materials on record as against the
appellant Umesh Kumar, we are not inclined to admit the appellant
Umesh Kumar on bail and accordingly I.A. No. 14507 of 2025 stands
rejected.
11. So far as the appellants Md. Afroj and Satish Kumar are
concerned, they were apprehended from a room of Amanlok Residency
Hotel and admittedly nothing incriminating were recovered from their
possession and they have been convicted primarily on account of being
the conspirators in the entire episode.
12. On such consideration, the appellants Md. Afroj and Mr. Satish
Kumar, during the pendency of these appeals, are directed to be released
on bail.
13. Accordingly, I.A. No. 14507 of 2025 stands rejected while the
Cr. A. (DB) No. 1028, 1033, 1133 of 2025
appellants Md. Afroj in I.A. No. 11581 of 2025 and appellant Mr. Satish
Kumar in I.A. No. 11582 of 2025 are directed to be released on bail on
furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand) each with
two sureties of the like amount each, to the satisfaction of learned Addl.
Sessions Judge-I-cum-Special Judge, Simdega in N.D.P.S Case No. 09 of
2021, arising out of N.C.B. Crime No. 05/NCB/Ranchi, 2021.
14. All these interlocutory applications stand disposed of.
(Rongon Mukhopadhyay, J.)
(Pradeep Kumar Srivastava, J.)
03.12.2025
Basant/Arpit
Uploaded on 06.12.2025
Cr. A. (DB) No. 1028, 1033, 1133 of 2025
