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Jharkhand High Court
Vinod Ram @ Sodhan vs The State Of Jharkhand ... ... Opposite ... on 18 March, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:7403
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2185 of 2026
Vinod Ram @ Sodhan, aged about 54 years, S/O. Late Banshidhar
Ram, Resident of Garhdevi Mohalla, P.O. & P.S. Garhwa, Dist.
Garhwa ... ... 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. S.T. Sajid, Advocate
: Mr. Ashok Kumar, Advocate
For the Opp. Party : Mr. Satish Kumar Keshri, APP
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02/18.03.2026 Heard the learned counsels appearing on behalf of the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 10.12.2025 in connection with Garhwa P.S. Case No.
626 of 2025, registered under Sections 21, 22 & 29 of N.D.P.S. Act,
now pending in the court of learned Principal District & Sessions
Judge, Garhwa.
3. Learned counsel for the petitioner further submits that it has
been alleged that intermediate quantity of brown sugar has been
recovered from the possession of the petitioner. However, as per the
prosecution case itself, the raid was conducted in the house of Rahul
Kumar and he was apprehended with 29.2 grams of brown sugar and
petitioner was found in the bath room.
4. Learned counsel for the petitioner thereafter submits that the
petitioner is innocent and he has been falsely implicated in this case
and the petitioner has no criminal antecedent.
5. Learned counsel for the opposite party- State, on the other hand,
has opposed the prayer, but the prosecution story as narrated by the
petitioner is not in dispute.
6. After hearing the learned counsel for the parties and
considering the fact that the raid was conducted in the house of Rahul
Kumar and the petitioner was also found there and it is alleged that
intermediate quantity of brown sugar has been recovered coupled with
the fact that the petitioner has no criminal antecedent, the petitioner is
2026:JHHC:7403
directed to be enlarged 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 the learned Principal District & Sessions
Judge, Garhwa in connection with Garhwa P.S. Case No. 626 of 2025,
on the following conditions:
(i) The learned court shall call for a report from the State in
connection with criminal antecedent of the petitioner and if any
antecedent is found, the petitioner shall not be released on bail.
(ii) One of the bailors would be the present pairvikar of the
petitioner.
(iii) The other bailor should be his close relative.
(iv) The petitioner will attend the court on each and every date and
on account of even single default, the learned court shall cancel the
bail bond furnished by the petitioner.
(v) 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.
(vi) The petitioner shall fully co-operate with the proceedings
before the learned trial court.
7. The instant application is allowed with the aforesaid conditions.
8. Let a copy of this order be communicated to the learned court
concerned through "FAX/email".
(Anubha Rawat Choudhary, J.)
Date of Order:18.03.2026
Pankaj
Date of Uploading:18.03.2026
