Firdous Ansari vs The State Of Jharkhand. ... ... Opposite ...
2026 Latest Caselaw 1619 Jhar

Jharkhand High Court

Firdous Ansari vs The State Of Jharkhand. ... ... Opposite ... on 27 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                      2026:JHHC:5900
                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No.1021 of 2026
                                     ------
      Firdous Ansari, aged about 23 years, son of Parvez Ansari, resident
      of H-Road, Muslim Basti, Post Adityapur, Police Station Adityapur,
      Dist-Seraikella Kharswan.                 ... ... Petitioner(s)
                                    Versus
      The State of Jharkhand.                   ... ... Opposite Party(s)
                                     ------
                        CORAM : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Vikash Kumar, Advocate For the State : Mr. Vineet Kr. Vashistha, APP

-----

th 02/ 27 February, 2026

1. This bail application has been filed under Sections 483 and 484 of Bharatiya Nagarik Suraksha Sanhita, 2023 wherein, prayer has been made for grant of bail as the petitioner is in custody for allegedly committing offence punishable under Sections 17(b) and 21(b) of the Narcotic Drugs and Psychotropic Substances Act and subsequently Cognizance for the Office under Sections 17(b)/21(b) and 27(a) of the Narcotic Drugs and Psychotropic Substances Act.

2. Heard, learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

3. The learned APP opposes the prayer for grant of bail.

4. The Brown Sugar weighing about 5.31 Gram was recovered from the possession of the petitioner.

5. In view of the recovery of brown sugar, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the payer for bail of the petitioner in connection with Adityapur P.S. Case No.337 of 2025 corresponding to N.D.P.S. Case No.45 of 2025, pending in the Court of learned Principal District & Sessions Judge, Seraikella, stands rejected.

6. Accordingly, B.A. No.1021 of 2026 is dismissed.

(ANANDA SEN, J.)

27.02.2026 R.S/SKD/CP-3

Uploaded on 28.02.2026