Rahul Pandey vs The State Of Jharkhand .... ... Opp. ...
2026 Latest Caselaw 1869 Jhar

Jharkhand High Court

Rahul Pandey vs The State Of Jharkhand .... ... Opp. ... on 13 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                        2026:JHHC:6751




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        B.A. No. 1815 of 2026

                        Rahul Pandey, son of Manoj Pandey, resident of Gidhour, P.O.
                        & P.S.- Gidhour, District- Chatra    ...    ...     Petitioner
                                                      Versus
                        The State of Jharkhand               ....   ...     Opp. Party

                        CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                        For the Petitioner    : Mr. Shankar Singh, Advocate
                        For the State         : Mr. Rajneesh Vardhan, A.P.P.

02/13.03.2026

The petitioner is an accused for the offences punishable

under Sections 17(c)/21(c)/29 of the Narcotic Drugs and

Psychotropic Substances Act, 1985.

2. Learned counsel for the petitioner submits that the

petitioner has been falsely implicated in the present case and has

not committed any offence as alleged. The petitioner has been

roped in the present case on the alleged confessional statement of

co-accused Md. Arshad Ansari. There is no recovery of any narcotic

substances from the possession of the petitioner. Except the alleged

confessional statement of co-accused, there is no cogent material

against the petitioner to connect him with the alleged offence.

Chargesheet has also been submitted against him. Co-accused

persons namely Md. Arshad Ansari and Rahul Yadav have already

been granted regular bail by a Bench of this Court vide orders dated

15.09.2025 and 23.09.2025 passed in B.A. No. 7894 of 2025 and

B.A. No. 8161 of 2025 respectively. The petitioner is in judicial

custody in connection with the present case since 26.09.2025.

Hence, he may be given the privilege of regular bail.

3. Learned A.P.P. opposes the petitioner's prayer for regular

bail.

2026:JHHC:6751

4. Having heard learned counsel for the parties and considering

the materials available on record, I am inclined to enlarge the

petitioner on bail.

5. Accordingly, the petitioner above named is directed to be

released on bail on furnishing bail bond of Rs.20,000/- (Rupees

Twenty Thousand) with two sureties of like amount each to the

satisfaction of learned Sessions Judge-cum-Special Judge, N.D.P.S.

Act, Hazaribagh in connection with Korra P.S. Case No. 88 of 2025.

(Rajesh Shankar, J.) March 13, 2026 Ritesh Uploaded on 14.03.2026