Upendra Ganjhu vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 965 Jhar

Jharkhand High Court

Upendra Ganjhu vs The State Of Jharkhand ... Opp. Party on 10 February, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                           2026:JHHC:3477




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           ABA No.727 of 2026

             Upendra Ganjhu, S/o Tapeshwar Ganjhu, aged about 26 years, Resident
             of Village -Khairatand, P.O+ P.S- Herhanj, District - Latehar.
                                                         .... Petitioner
                                        Versus
             The State of Jharkhand                      ...     Opp. Party
                                     --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

             For the Petitioner      :       Mr. Rajesh Bhushan, Advocate
             For the State           :       Mr. P.D. Agarwal, Spl. P.P.
                                     ------
2/10.02.2026      Heard learned counsel appearing on behalf of Petitioner and

learned counsel appearing on behalf of the State.

2. The petitioner is apprehending his arrest in connection with

Herhanj P.S. Case No. 46 of 2024, registered under sections 17,18 of

Narcotic Drugs and Psychotropic Substance Act, pending in the court

of learned Special Judge (N. D. P.S), Latehar.

3. Learned counsel appearing for the petitioner submits that the

petitioner is having no criminal antecedent as disclosed in para 10 of

the petition and the allegations are made of cultivation of poppy

plants on the land, however, the petitioner has nothing to do with the

said cultivation and the three co-accused have been granted

anticipatory bail by the coordinate bench of this court in ABA No.

3051 of 2025.

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

submits that the allegation of cultivation of poppy plant is there.

5. Looking into the contents of the FIR, it transpires that the name

of the person, who has taken the name of the petitioner, that person's

name is not disclosed and the petitioner is having no criminal

2026:JHHC:3477

antecedent as disclosed in para 10 of the petition and three co-

accused persons have been granted anticipatory bail in aforesaid

ABA, I am inclined to grant anticipatory bail to the petitioner.

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

surrender before the learned Court within three weeks from the date

of receipt of the order and on the event of his surrender / arrest, he

shall be released on bail on furnishing bail bond of Rs.25,000/-

(Twenty-Five Thousand) with two sureties of the like amount of each

to the satisfaction of learned Special Judge (N. D. P.S), Latehar, in

connection with Herhanj P.S. Case No. 46 of 2024, subject to the

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

Suraksha Sanhita, 2023.

7. This Anticipatory Bail Application is accordingly allowed and

disposed of.

(Sanjay Kumar Dwivedi, J.) 10.02.2026 R.Kumar