Rohit Prasad vs The State Of Jharkhand
2026 Latest Caselaw 2922 Jhar

Jharkhand High Court

Rohit Prasad vs The State Of Jharkhand on 10 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. A. (DB) No. 620 of 2022
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Rohit Prasad, aged about 40 years, S/o Late Ganesh Sahu, Resident of Village-Bazar Tand, P.O. & P.S.-Mandar, District-Ranchi ... ... Appellant Versus The State of Jharkhand ...... 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 Appellant : Mr. K.S. Nanda, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl.P.P.

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th Order No.09/ Dated: 10 April, 2026

I.A. No. 4381 of 2026

Heard Mr. K.S. Nanda, learned counsel for the appellant and

learned Spl.P.P.

2. The prayer for bail of the appellant was earlier rejected.

3. Submission has been advanced by the learned counsel for the

appellant that the appellant has renewed his prayer for bail on the

observation made by this Court vide order dated 17.10.2024 giving

liberty to the appellant to renew his prayer for bail on completion of the

half of the sentence.

4. It has been submitted that the appellant has remained in custody

as an under trial prisoner from 11.04.2018 to 15.12.2019 and thereafter

from the date of his conviction i.e. from 13.06.2022 onwards which in

effect would mean that the appellant has completed 5 years 6 months in

custody out of a maximum sentence of 11 years rigorous imprisonment

imposed upon him for the offences under Section 15(c)/29 read with

Section 8 of the N.D.P.S. Act.

5. Learned Spl.P.P. though has opposed the prayer for bail of the

appellant but does not dispute the aforesaid facts.

6. Regard being had to the above, we are inclined to admit the

appellant on bail. Accordingly, during the pendency of this appeal, the

appellant above named is directed to be released on bail on furnishing

bail bond of Rs.10,000/- (Rupees Ten Thousand only) with two sureties

of the like amount each, to the satisfaction of learned A.J.C., 1st-cum-

Spl. Judge, N.D.P.S., Ranchi in N.D.P.S. Case No.11 of 2018.

7. The aforesaid I.A. stands allowed and disposed of.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

10.04.2026 Arpit Uploaded on 16/04/2026