MASUM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the sides.

(2.) This bail application has been filed on behalf of Masum Ansari @ Md. Masoom Anasari who is in custody since 14/2/2025 in connection with Tamar P.S. Case No. 29 of 2025(N) corresponding o NDPS Case No. 108 of 2025 for the offence registered under Ss. 17 and 18 of the NDPS Act, 1985 pending in the Court of learned Special Judge (NDPS) Ranchi is pressed into motion

(3.) As per the FIR, 3.1 Kilogram of Opium was seized from a Car bearing Registration No. JH05BB 7957 which was being driven by this petitioner. Two of the co-accused persons managed to escape from the place of occurrence on being signaled by the police to stop at the barricade.