JUGAL GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for State.

(2.) The petitioner is apprehending his arrest in connection with Bariyatu PS Case No.15 of 2025, corresponding to NDPS Case No.22 of 2025, for offence registered under Sec. 15, 18, 25 of NDPS act, pending in court of learned Special Judge (NDPS), at Latehar.

(3.) Learned counsel for petitioner submits that false allegations are made against the petitioner of cultivating poppy plant in the forest area. He further submits that land is not belonging to the petitioner. He then submits that coaccused have been granted anticipatory bail in ABA No.2935 of 2025 and ABA No.4387 of 2025. He also submits that two criminal antecedents are there and in one of case, petitioner has been granted anticipatory bail and, in another case, petitioner has not been sent up for trial.