Shiv Prasad Yadav vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 606 Jhar

Jharkhand High Court

Shiv Prasad Yadav vs The State Of Jharkhand ... Opposite ... on 2 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                         ( 2026:JHHC:2577 )




                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  A.B.A. No. 268 of 2026
            Shiv Prasad Yadav, S/o Indradev Yadav, aged about 36 years, resident of
            Village- Jawabar, P.O. Balubhang, P.S. Bariyatu, District- Latehar (Jharkhand)
                                                              ... Petitioner
                                         -Versus-
            The State of Jharkhand                            ... Opposite Party
                                             -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

            For the Petitioner          : Mr. Shahid Yunus, Advocate
            For the State               : Mr. Pankaj Kumar, P.P.
                                             -----
03/02.02.2026      Heard learned counsel appearing for the petitioner and learned counsel

            appearing for the State.

2. The petitioner is apprehending his arrest in connection with Bariyatu

P.S. Case No.77/2024, registered for the offence under Sections 15(c), 17(c),

18(b) and 25 of N.D.P.S. Act, pending in the Court of the learned Special

Judge, N.D.P.S., Latehar.

3. Learned counsel appearing for the petitioner submits that false

allegation is made against the petitioner of cultivation of poppy plants on the

forest land. He further submits that even the land is not belonging to the

petitioner. He next submits that one of the co-accused has been granted

privilege of anticipatory bail by this Court in A.B.A. No.6640 of 2025.

4. Learned counsel appearing for the State opposed the prayer and

submits that the allegations are there of cultivation of poppy plants on the

forest land.

5. Considering that the land is of the Forest Department and that is not

belonging to the petitioner and one of the co-accused has been granted

anticipatory bail in A.B.A. No.6640 of 2025 and in the attending facts and

circumstances of the case, I am inclined to extend the privilege of anticipatory

( 2026:JHHC:2577 )

bail to the petitioner.

6. Accordingly, the above-named petitioner is directed to surrender

before the learned Court within three weeks from today and in the event of

his arrest or surrender, he shall be enlarged on bail on furnishing bail bond

of Rs.25,000/- (Twenty Five Thousand) with two sureties of the like

amount each to the satisfaction of learned Special Judge, N.D.P.S., Latehar

in connection with Bariyatu P.S. Case No.77/2024, subject to the conditions

as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha

Sanhita, 2023.

(Sanjay Kumar Dwivedi, J.) Dated: 2nd February, 2026 Ajay/