Govind Kumar Aged About 34 Years vs The State Of Jharkhand ..... Opp. Party
2026 Latest Caselaw 1986 Jhar

Jharkhand High Court

Govind Kumar Aged About 34 Years vs The State Of Jharkhand ..... Opp. Party on 16 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                         2026:JHHC:6899

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A No.2000 of 2026

       Govind Kumar aged about 34 years, S/o Birendra Bind,
       R/o Belaur, Dalsagar, P.O & P.S. - Buxar, District - Buxar
       (Bihar).                             ......      Petitioner
                            Versus
       The State of Jharkhand                        .....        Opp. Party
                                  ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner         : Mr. Rakesh Kumar - III, Advocate
       For the State              : Mr. B. N. Ojha, A.P.P
                                  ---------
                   th
02/Dated: 16            March, 2026

1. Heard learned counsel for the parties.

2. The applicant, who is in custody since 17.09.2025, has approached this Court for grant of regular bail in connection with Rail (Hatia) P.S. Case No.22 of 2025, registered for the offence under Sections 20(b)(ii)(c)/ 29 of the NDPS Act, pending in the court of learned Special Judge (NDPS), Ranchi.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that 14 kgs. ganja has been alleged to be recovered from the possession of this applicant. It has further been submitted that this applicant has no criminal antecedent. On the above basis, prayer for bail has been made.

4. On the other hand, learned A.P.P has opposed the prayer for bail stating that two persons were apprehended and total 30 kgs. ganja has been recovered. Rest 16 kgs. of ganja has been recovered from the co-accused.

5. Having heard learned counsel for the parties and from perusal of record, it appears that the crime has been committed in an organized manner.

6. Considering the recovery and the manner of commission of crime, I am not inclined to enlarge the applicant on bail. Accordingly, the prayer for bail of the applicant is, hereby, rejected.

(Rajesh Kumar, J.) 16th March, 2026 Chandan/-

Uploaded on 16.03.2026