Raju Kumar @ Raju Kumar Verma vs The State Of Jharkhand
2026 Latest Caselaw 2417 Jhar

Jharkhand High Court

Raju Kumar @ Raju Kumar Verma vs The State Of Jharkhand on 25 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                     [2026:JHHC:8523]


       IN      THE HIGH COURT OF JHARKHAND AT RANCHI
                      A.B.A. No. 1058 of 2026
       1. Raju Kumar @ Raju Kumar Verma, son of
       Ramdeo Ram, aged about 27 years,
       2. Md Mahbub Alam @ Mahbub Alam Son of Md
       Samsun Alam @ Samsul Mian aged about 31 years,
       3. Chalitar Ganjhu @ Chalitar Kumar @ Chalitar
       Kumar Ganjhu Son of Khelawan Ganjhu @
       Ramkhelawan Ganjhu, aged about 28 years,
             All resident of Village-Nawadih, PO and P.S.
       Lawalong, District Chatra.
                                                     .....     ...   Petitioners
                                      Versus
       The State of Jharkhand
                                                     ..... ...        Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Agnivesh, Advocate. For the State : Mr. P.K. Chatterjee, A.P.P.

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05/ 25.03.2026 Heard learned counsel appearing for the petitioners and

learned A.P.P for the State.

2. The petitioners are apprehending their arrest in connection

with Complaint Case No. 1361 of 2021, registered for the offence under

Sections 33(1)(c) and 52 of Indian Forest Act and Section 29 of

Wildlife Protection Act, 1972, pending in the court of learned Chief

Judicial Magistrate, Chatra.

3. Learned counsel appearing for the petitioners submits that

only allegation is made against these petitioners of clearing the forest

land for the purpose of cultivation of poppy plants. He next submits

that the petitioners are having no criminal antecedent and disclosure to

that effect has been made in para-19 of the petition.

4. Learned A.P.P appearing for the State has opposed the

prayer and submits that the allegations are there of preparing the forest

area for the cultivation of poppy plant.

[2026:JHHC:8523]

5. Considering that the matter is arising out of a complaint

case and only allegations are there of preparing the forest field for

cultivation of poppy plant and in that view of the matter, the

petitioners, named above, 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 or the sureties as the

learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) Dated:-25.03.2026 Amitesh/-