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Jharkhand High Court
Md. Raju @ Mohammad Raju Aged About 30 ... vs The State Of Jharkhand ... ... Opposite ... on 9 March, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:6093
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 12054 of 2025
Md. Raju @ Mohammad Raju aged about 30 years, Son of Md. Zafir,
Resident of Alkamar Colony, Titla, Road No.4, P.O. Kamre, P.S.
Ratu, District-Ranchi. ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Ramesh Kumar, Advocate
: Ms. Neelam Kumari, Advocate
For the Opp. Party-State : Mr. Bhola Nath Ojha, Spl. P.P.
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03/09.03.2026
1. Heard the learned counsel for the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 05.11.2025 in connection with Sukhdeo Nagar P.S.
Case No. 600 of 2025(N), for the alleged offence registered under
Sections 21(b)/22/29 of the N.D.P.S. Act and Sections 111(2)(b) of
the Bharatiya Nyaya Sanhita, 2023 pending in the court of learned
Special Judge (NDPS), Ranchi.
3. Learned counsel for the petitioner has submitted that as per the
allegation 36.85 grams of brown sugar was recovered from the joint
possession of the petitioner and one Shagufta Praveen. Learned
counsel for the petitioner submits that Shagufta Praveen has been
enlarged on bail vide order dated 19.12.2025 passed in B.A. No.
11774 of 2025. Learned counsel for the petitioner has submitted that
the petitioner has no criminal antecedent and the quantity of recovery
falls under intermediary quantity. He has also submitted that two other
co-accused namely Md. Sarwar and Mohammad Guljar @ Guljar Ali
@ Md. Gulzar Ali have also been enlarged on bail by a co-ordinate
bench of this Court in B.A. No. 11648 of 2025 and B.A. No. 11593 of
2025.
4. Learned counsel appearing on behalf of the opposite party-State
has opposed the prayer. But the submissions which have been
2026:JHHC:6093
advanced by the learned counsel for the petitioner is not in dispute. A
counter affidavit has been filed by the State, during the court
proceeding which has taken on record, and as per the counter affidavit
also the petitioner has no other case except the present one.
5. At this, the learned counsel for the petitioner has submitted that
the charge sheet has already been submitted.
6. After hearing the learned counsel for the parties and
considering the facts that similarly situated co-accused persons have
been enlarged on bail and the alleged recovery is of intermediary
quantity and the petitioner has no other criminal case except the
present one, the present petitioner is directed to be enlarged on bail on
furnishing bail bond of Rs. 25,000/- (Rs. Twenty five thousand) with
two sureties of the like amount each to the satisfaction of learned
Special Judge (NDPS), Ranchi in connection with Sukhdeo Nagar P.S.
Case No. 600 of 2025(N) on the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every date
and on account of his single default, the learned court shall
cancel the bail bond furnished by the petitioner.
(iv) The petitioner will deposit a self-attested copy of his
Aadhar Card along with his mobile number before the
learned court which he will not change during the pendency
of the case without prior permission of the court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned court below.
7. The instant bail application is allowed with the aforesaid
conditions.
8. Let a copy of this order along with a copy of the affidavit filed
with the bail petition be communicated to the court concerned through
'FAX/E-mail'.
(Anubha Rawat Choudhary, J.)
09.03.2026
Rakesh/-
Uploaded on:-09.03.2026
