Shambhu Bhuiyan @ Shambhu Bharti vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1995 Jhar

Jharkhand High Court

Shambhu Bhuiyan @ Shambhu Bharti vs The State Of Jharkhand ... Opposite ... on 16 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                          ( 2026:JHHC:6913 )




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No. 1007 of 2026
                1.   Shambhu Bhuiyan @ Shambhu Bharti, aged about 44 years, son of
                     Dhana Bhuiyan @ Dhana Bharti
                2.   Lekha Bharti, aged about 44 years, son of Manu Bharti
                3.   Surendra Mahto, aged about 32 years, son of Bhaginath Mahto @ Bhogi
                     Mahto
                4.   Rajdeo Bharti @ Gumati, aged about 37 years, son of Jitan Bharti
                5.   Kailash Ganjhu, aged about 36 years, son of Raghubir Ganjhu
                6.   Subhash Kumar Singh @ Subhash Singh, aged about 33 years, son of
                     Pratap Singh
                7.   Shashi Kumar Prajapati @ Shashi Prajapati, aged about 40 years, son
                     of Jhari Prajapati
                8.   Jagdish Ganjhu @ Kau Ganjhu @ Karu, aged about 35 years, son of
                     Chander Ganjhu
                     All are the resident of Vill.- Kodhans, P.O. Kodhans, P.S. Kunda, Dist.
                     Chatra, Jharkhand                                 ... Petitioners
                                            -Versus-
                     The State of Jharkhand                            ... Opposite Party
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. Ajeet Kumar Singh, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

-----

04/16.03.2026 Heard learned counsel appearing for the petitioners and learned

counsel appearing for the State.

2. The petitioners are apprehending their arrest in connection with

Complaint Case No.1583/2019, registered for the offence under Section

33(i)(c) of Indian Forest Act, 1927, pending in the Court of the learned Chief

Judicial Magistrate, Chatra.

3. Learned counsel appearing for the petitioners submits that false

allegations are made against the petitioners of cultivation of poppy plants on

the forest land. He further submits that even the land is not belonging to the

petitioners. He next submits that the petitioners are having no criminal

antecedents, as disclosed in paragraph 10 of this application.

( 2026:JHHC:6913 )

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

submits that the allegations are there of cultivation of poppy plants on the

forest land.

5. Considering that the land is of the Forest Department and that is not

belonging to the petitioners and the petitioners are having no criminal

antecedents, as disclosed in paragraph 10 of this application and in that view

of the matter, the petitioners are directed to surrender before the learned

Court within two weeks from today and the learned Court shall release the

petitioners on such terms and conditions as the learned Court may deem fit

and proper.

6. Accordingly, this application is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated: 16th March, 2026 Ajay/