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Jharkhand High Court
Annu @ Seraj Md. Seraj Ansari Aged About ... vs The State Of Jharkhand ... ... Opp. Party on 2 April, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
( 2026:JHHC:9421 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 488 of 2026
Annu @ Seraj Md. Seraj Ansari aged about 34 Years, S/o Late
Alimuddin Ansari R/o-Purani Ranchi, Abdul Karim Lane, P.O.- GPO,
P.S. Kotwali District- Ranchi, Jharkhand
... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Gaurav Priyadarshi, Advocate
: Mr. Suresh Prajapati, Advocate
For the Opp. Party : Mr. Bhola Nath Ojha, APP
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05/02.04.2026 Heard the learned counsel appearing on behalf of the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 15.12.2025 in connection with Kotwali P.S. Case No.
237 of 2025 (N) corresponding to NDPS Case No. 159 of 2025 for the
offences registered under Sections 22(b) (ii) (b)/21(b) of NDPS Act
and Sections 111(2) (b)/111(3)/111(4) of the B.N.S. 2023, pending in
the court of learned Special Judge (NDPS), Ranchi.
3. Learned counsel for the petitioner submits that the name of the
petitioner has come in the confessional statement of the co-accused
but there is no recovery from the possession of the petitioner. He has
submitted that the petitioner has around five criminal antecedents and
in one of them, he has been acquitted and in rest of the cases, he has
been enlarged on bail.
4. He has also submitted that several co-accused have been
enlarged on bail by co-ordinate Benches of this court i.e. Md. Shakil
@ Karu in B.A. No. 10393 of 2025 vide order dated 02.12.2025,
Arman Hussain @ Prince in B.A. No. 11052 of 2025 vide order dated
18.02.2026 and Md. Imran @ Babar @ Gugun in B.A. No. 10704 of
2025 vide order dated 10.12.2025.
5. As per the counter affidavit filed by the State, FSL report is not
ready and therefore same has not been produced before this court.
This is apparent from the letter dated 26.03.2026 annexed with the
( 2026:JHHC:9421 )
counter affidavit. He has further submitted that as per the impugned
order, the case is not proceeding for want of FSL report.
6. Learned counsel for the opposite party-State has opposed the
prayer but does not dispute the fact that there is no recovery from the
petitioner. However, he submits that there are criminal antecedents.
7. After hearing the learned counsel for the parties and
considering the fact that there is no recovery from the possession of
the petitioner and the FSL report is not ready as per letter issued to the
FSL dated 26.03.2026 and several co-accused have been enlarged on
bail, the petitioner above named is directed to be enlarged on bail on
his furnishing bail bond of Rs. 25,000/- (Rs. Twenty-five thousand)
with two sureties of the like amount each to the satisfaction of learned
Special Judge (NDPS), Ranchi, in connection with Kotwali P.S. Case
No. 237 of 2025 (N) corresponding to NDPS Case No. 159 of 2025 on
the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every
date and on account of his single default, the learned
court shall cancel the bail bond furnished by the
petitioner.
(iv) The petitioner will deposit a self-attested copy of his
Aadhar Card along with his mobile number before the
learned court which he will not change during the
pendency of the case without prior permission of the
court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned court below.
8. Let this order along with a copy of the affidavit filed with the
bail petition be communicated to the court concerned through FAX/e-
mail.
9. The instant bail application is allowed with the aforesaid
conditions.
( 2026:JHHC:9421 )
10. However, the State is directed to ensure that the FSL report is
forwarded to the concerned court at the earliest.
11. The learned counsel for the State is directed to communicate
this order to the Director, Prosecution, the Superintendent of Police of
the concerned District and also to the FSL.
(Anubha Rawat Choudhary, J.)
Dated: 02.04.2026
Uploaded on: 03.04.2026
Binit/
