Harshit Tiwari @ Harshit Kumar Tiwari vs The State Of Jharkhand .... Opposite ...
2026 Latest Caselaw 951 Jhar

Jharkhand High Court

Harshit Tiwari @ Harshit Kumar Tiwari vs The State Of Jharkhand .... Opposite ... on 10 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                            2026:JHHC:3479


                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                                        ----

A.B.A. No. 6691 of 2025

----

Harshit Tiwari @ Harshit Kumar Tiwari, aged about 20 years, son of Ravindra Nath Tiwari, resident of Chota Khatanga, PO Toto, PS Gumla, Dist. Gumla .... Petitioner

-- Versus --

The State of Jharkhand .... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Mr. A.K.Chaturvedi, Advocate For the State :- Mr. P.D.Agarwal, Spl.PP

----

2/10.02.2026 Heard learned counsels for petitioner and for State.

2. The petitioner is apprehending his arrest in connection

with Gumla P.S. Case No.311 of 2025, for offence registered under

section 21(a), 22(a) and 29 of NDPS Act, pending in court of

learned Sessions Judge-cum- Special Judge, NDPS Act, Gumla.

3. Learned counsel for petitioner submits that the petitioner

has been falsely implicated in this case and 1.50 gram brown sugar

was recovered from the possession of Shubham Kumar and Sanju

Oraon. He next submits that even the quantity of the said

contraband is small and the co-accused person has been granted

anticipatory bail in ABA No.6817 of 2025. He also submits that the

motorcycle of the petitioner was parked near the water tank and

not near the house from where the recovery has been made.

4. Learned State counsel opposes prayer and submits that the

motorcycle of the petitioner was found there and in view of that,

2026:JHHC:3479

the prayer for anticipatory bail of the petitioner may kindly be

rejected.

5. Looking to the contents of the FIR it transpires that

the said recovery of brown sugar was made from the possession of

Subham Kumar and Sanju Oraon and the quantity of the said

contraband is small and the co-accused has been granted

anticipatory bail as aforesaid and it has been pointed out that the

motorcycle of the petitioner was parked near the water tank and

not near the house from where the recovery has been made, I am

inclined to grant anticipatory bail to petitioner.

6. Accordingly, petitioner, above named, is hereby directed to

surrender before learned court within three weeks from today, and

in event of his surrender/arrest, petitioner, above named, shall be

released on bail, on furnishing bail bond of Rs.25,000/- (Rupees

Twenty Five Thousand), with two sureties of like amount each, to

satisfaction of learned Sessions Judge-cum- Special Judge, NDPS

Act, Gumla, in connection with Gumla P.S. Case No.311 of 2025,

subject to the conditions as laid down under section 482(2) of

Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.

( Sanjay Kumar Dwivedi, J.) 10.02.2026 SI/