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Judgment
2/13.08.2026 Heard learned counsels for petitioner and for State.
The petitioner is apprehending his arrest in connection with Kunda PS Case No.11 of 2026, for offence registered under section 18, 27(a), 28,29,30 of NDPS Act and Section 33 of the Indian Forest Act, pending in court of learned Sessions Judge Cum Special Judge, NDPS Cases, Chatra.
Learned counsel for petitioner submits that the petitioner has been falsely implicated in this case and allegations are made of cultivation of poppy plants in the forest land. He submits that the petitioner is a poor villager and having no criminal antecedent as disclosed in paragraph no.19 of the petition.
Learned State counsel opposes prayer and submits that allegations are there of cultivation of poppy plants in the forest land.
Considering that the land is of the forest department and is not belonging to the petitioner and the petitioner is said to be a villager and having no criminal antecedent as aforesaid, I am inclined to grant anticipatory bail to petitioner.
Accordingly, petitioner, above named, is hereby directed to surrender before learned court within three weeks from today, and in event of his surrender/arrest, petitioner, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Sessions Judge Cum Special Judge, NDPS Cases, Chatra, in connection with Kunda PS Case No.11 of 2026, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.