Taukir Alam @ Towkir Alam vs The State Of Jharkhand ... Opposite ...
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Jharkhand High Court

Taukir Alam @ Towkir Alam vs The State Of Jharkhand ... Opposite ... on 18 March, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                           Neutral Citation No. ( 2026:JHHC:7485 )

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  B.A. No. 11556 of 2025
              Taukir Alam @ Towkir Alam                      ...   Petitioner
                                      Versus
              The State of Jharkhand                         ... Opposite Party
                                  ---

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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              For the Petitioner          : Mrs. Neeharika Mazumdar, Advocate
              For the State               : Spl.P.P.
                                          ---
              Order No. 04                             Dated 18th March, 2026

Heard the learned counsel appearing for the respective parties. The petitioner is an accused in connection with NDPS Case No. 124 of 2024 arising out of Sukhdeo Nagar P.S. Case No. 261 of 2024(N), pending in the Court of learned Judicial Commissioner, Ranchi.

The prayer for bail of the petitioner was earlier rejected in B.A. No. 6135 of 2024. The petitioner had once again moved in B.A. No. 2169 of 2025 which was dismissed as withdrawn vide order dated 30.04.2025. Thereafter the petitioner had again moved for grant of bail in B.A. No. 6588 of 2025 which was rejected vide order dated 12.09.2025.

Renewing the prayer for bail of the petitioner, submission has been advanced by the learned counsel for the petitioner that the petitioner is in custody since 19.05.2024. It has further been submitted that there is no chance of the trial being concluded in the near future as out of 8 charge sheet witnesses only 3 witnesses have been examined so far. Learned counsel adds that the poppy husk was not recovered from the conscious possession of the petitioner.

Learned Spl.P.P. has opposed the prayer for bail of the petitioner and has submitted that 4 witnesses have been examined as of now.

It appears that 620 Kg. of poppy husk was recovered from a vehicle in which the petitioner was present.

Regard being had to the commercial quantity of poppy husk recovered, I am not inclined to reconsider the prayer for bail of the petitioner, which stands rejected once again.

(RONGON MUKHOPADHYAY,J.) 18.03.2026 MK