Lalu Sao @ Lalu Saw vs The State Of Jharkhand
2026 Latest Caselaw 1558 Jhar

Citation : 2026 Latest Caselaw 1558 Jhar
Judgement Date : 26 February, 2026

[Cites 4, Cited by 0]

Jharkhand High Court

Lalu Sao @ Lalu Saw vs The State Of Jharkhand on 26 February, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (DB) No. 1468 of 2025

     Lalu Sao @ Lalu Saw                               ...      Appellant
                                 Versus
     The State of Jharkhand                            ...        Respondent
                          ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellant : Mr. Sahil, Advocate For the State : Mr. Bhola Nath Ojha, Spl.P.P.

---

03/26.02.2026 I.A. No. 1712 of 2026 Heard Mr. Sahil, the learned counsel for the appellant and the learned Spl.P.P. This application has been preferred by the appellant for grant of bail to him during pendency of this appeal.

The appellant has been convicted for the offences under section 18(b) of the NDPS Act as well as under section 25(1-A)/26 of the Arms Act and has been sentenced to undergo RI for 10 years along with a fine of Rs.1,00,000/- for the offence under section 18(b) of the NDPS Act.

It has been alleged that the house of the appellant was searched and a country made pistol was recovered from his possession. It has further been alleged that on his disclosure, from the seat of motorcycle 2.700 kg. of opium was recovered.

Submission has been advanced by the learned counsel for the appellant that the appellant is in custody since 14.05.2024. It has further been submitted that the evidence of the witnesses does not suggest that any opium was recovered from the conscious possession of the appellant.

Learned Spl.P.P. has opposed the prayer for bail of the appellant and has submitted that apart from the allegation it appears that the appellant has got criminal antecedents and he is also an accused in a case under the NDPS Act.

Considering the fact that commercial quantity of opium was recovered on the disclosure made by the appellant as well as the antecedents of the appellant, we are not inclined to admit the appellant on bail. His prayer for bail is hereby rejected at this stage.

I.A. stands rejected.

(RONGON MUKHOPADHYAY, J.)

(PRADEEP KUMAR SRIVASTAVA, J.) 26.02.2026 S.B. Uploaded on 27.02.2026