Hament Guria @ Hemant Guria vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 1785 Jhar

Jharkhand High Court

Hament Guria @ Hemant Guria vs The State Of Jharkhand ... Opp. Party on 11 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                      [2026:JHHC:6461]
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. no. 1542 of 2026

                  Hament Guria @ Hemant Guria, aged about 21 years, S/o-
                  Pawal Guria, R/o- Vill. Koynara, P.O. Barda, P.S.-Rania,
                  Koynara, Khunti, Jharkhand, 835227, India. At present R/o Bail
                  Bagan, Behind Biscuit Factory Namkum, P.O. +P.S.- Namukum,
                  P.O. + P.S.- Namkum, Dist.- Ranchi
                  U.I.D. 5019 5165 1284                    ... Petitioner
                                         Versus

                  The State of Jharkhand                        ...      Opp. party


        Coram:    HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

                  For the Petitioner     : Mr. Rupesh Kumar , Adv.
                  For the State         : Mr. Bhola Nath Ojha, Spl. PP




02 / 11.03.2026

Heard the parties.

The petitioner has been made accused in connection with Namkum P.S. case no. 7 of 2026 instituted under Section 21 (a), 22 and 29 of NDPS Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in illegal contraband of brown sugar and in total, 110.08 gms. of brown sugar was recovered and out of which, only 1.86 gms. of brown sugar has been recovered from the possessions of the petitioner. It is submitted that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner has no criminal antecedent, as mentioned in paragraph 15 of the bail application. It is next submitted that the petitioner has been in jail custody since 07.01.2026, as mentioned in para 7 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co-operate with the trial of the case and undertakes not to annoy or disturb the informant or the other witness of the case in any manner during trial of the case, hence, the petitioner may be admitted to regular bail.

Learned Addl. P.P. opposed the prayer for regular bail.

Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, (NDPS) at Ranchi in connection with Namkum P.S. case no. 7 of 2026 with the condition that the petitioner will not annoy or disturb the informant or the other witness of the case in any manner during trial of the case and will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.

(ANIL KUMAR CHOUDHARY, J.)

Dated 11.03.2026 Smita/-