Gajendra Kumar Aged About 28 Years vs The State Of Jharkhand
2026 Latest Caselaw 2465 Jhar

Jharkhand High Court

Gajendra Kumar Aged About 28 Years vs The State Of Jharkhand on 26 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                   [ 2026:JHHC:8703]


      IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 1172 of 2026
      1. Gajendra Kumar aged about 28 Years, son of Hari
      Ganjhu
      2. Sikendar Ganjhu @ Sikendar Kumar @ Sakind
      Kumar, aged about 30 Years son of Hari Ganjhu,
           Petitioner No. 1 to 2 are resident of Village
      Bhusar, Post office & Police Station Lawalong,
      District Chatra.
                                                   .....   ...    Petitioners
                                      Versus
      The State of Jharkhand.
                                                   .....   ...    Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. Manish Yadav, Advocate.

      For the State            :        Mr. Someshwar Roy, A.P.P.
                               ------
03/ 26.03.2026     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. 1740 of 2025, registered for the offences

under Section 33(1)(c) of the Indian Forest Act, pending in the Court of

learned Chief Judicial Magistrate, Chatra.

3. Learned counsel appearing for the petitioners submits that

false allegation is made against the petitioners of cultivation of poppy

plant in the forest land. He next submits that the said land does not

belongs to these petitioners. He further submits that the petitioners are

having no criminal antecedent and disclosure to that effect has been

made in para-13 of the petition.

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

prayer and submits that the allegations are there of cultivation of the

poppy plant in the forest land.

[ 2026:JHHC:8703]

5. Considering that the land is of forest department and the

petitioners are having no criminal antecedent and disclosure to that

effect has been made in para-13 of the petition, 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:-26.03.2026 Amitesh/-