Ramesh Bhuiyan @ Rajesh Bhuiyan vs The State Of Jharkhand ..... ... ...
2026 Latest Caselaw 2694 Jhar

Jharkhand High Court

Ramesh Bhuiyan @ Rajesh Bhuiyan vs The State Of Jharkhand ..... ... ... on 6 April, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                      ( 2026:JHHC:9607 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A. B. A. No. 1248 of 2026

       1. Ramesh Bhuiyan @ Rajesh Bhuiyan, aged about 52 years, son of late
          Kaila Bhuiyan
       2. Juga Bhuiyan @ Jugesh Bhuiyan, aged about 41 years son of late Kaila
          Bhuiyan
          Both are residents of village Bhusad, P.O. and P.S. Lawalong, District-
          Chatra
                                                 ...... ...    Petitioners
                             Versus
The State of Jharkhand                                 .....   ...      Opposite Party
                          --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. A.K. Chaturvedy, Advocate For the State : Mr. Bishambhar Shastri, A.P.P

02/ 06.04.2026: Heard learned counsel for the petitioners and learned

counsel for the State.

2. The petitioners are apprehending their arrest in connection with

Lawalong P.S. Case No. 83 of 2025, registered under sections 18, 27 (a), 28,

29, 30 of Narcotic Drugs and Psychotropic Substance Act and section 33 of

Indian Forest Act, pending in the Court of learned Special Judge NDPS,

Chatra.

3. Learned counsel for the petitioners submits that false allegation

is made of cultivation of poppy plant in the forest area. He next submits that

the said land is not belonging to the petitioners and petitioners have got no

criminal antecedent which is disclosed in para 12 of the petition. On these

grounds, he submits that the petitioner may kindly be provided privilege of

anticipatory bail.

4. Learned counsel for the State opposes the prayer and submits

that allegations are there of cultivation of poppy plant in the forest area.

5. Considering that land is of the forest department and petitioners

have got no criminal antecedent which is disclosed in para 12 of the petition

and in that view of the matter, petitioners are directed to surrender before

the learned court within two weeks from today and the learned court shall ( 2026:JHHC:9607 )

release the petitioners on terms and conditions and sureties as learned court

deems fit and proper.

6. This anticipatory bail application is disposed of.

Dt.06.04.2026                                    ( Sanjay Kumar Dwivedi, J.)
satyarthi-