Abi Kumar @ Avi Kumar Vs State Of Jharkhand

Jharkhand High Court 4 Apr 2024 Bail Application No. 1504 Of 2024 (2024) 04 JH CK 0009
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 1504 Of 2024

Hon'ble Bench

Ambuj Nath, J

Advocates

R. S. Mazumdar, S. K. Dubey

Acts Referred
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21, 22

Judgement Text

Translate:

Ambuj Nath, J

Heard the Parties.

Petitioner has been made an accused in connection with Chakradharpur P.S. Case No. 07/2024, registered under Sections 21/22 of the N.D.P.S. Act, pending in the Court of learned Sessions Judge, West Singhbhum at Chaibasa.

It is alleged that two grams of brown sugar is alleged to have been recovered from the possession of the petitioner.

It was submitted that the quantum of seized contraband comes within the purview of small quantity.

Regard being had to the facts and circumstance of the case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Sessions Judge, West Singhbhum at Chaibasa in connection with Chakradharpur P.S. Case No. 07/2024.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More