Jharkhand High Court
Angesh Ganjhu @ Angesh Dangi @ Angesh ... vs The State Of Jharkhand on 15 December, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
[ 2025:JHHC:37690]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 7168 of 2025
Angesh Ganjhu @ Angesh Dangi @ Angesh Kumar
Verma, aged about 16 years, son of Bhuneshwar
Ganjhu @Bhuneshwar Kumar Verma @
Bhuwneshwar Dangi, resident of village - Lowagada,
P.O. Unta, P.S. - Chatra, District - Chatra, Jharkhand,
represented through his natural guardian namely
Ranjita Devi, aged about 39 years, W/o Bhuneshwar
Dangi, R/o Village-Lowagadda, P.O. Unta, P.S.-
Chatra, District-Chatra.
..... ... Petitioner
Versus
The State of Jharkhand
..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Yogendra Yadav, Advocate.
For the State : Mr. B.N. Ojha, A.P.P.
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05/ 15.12.2025 Heard learned counsel for the petitioner and learned A.P.P.
for the State.
2. The petitioner is apprehending his arrest in connection with Chatra Sadar P.S. Case No. 195 of 2025, registered for the offence under Sections 21, 22, 27 and 29 of the NDPS Act, pending in the court of learned Sessions Judge-cum-Special judge, NDPS Cases, Chatra.
3. Learned counsel appearing for the petitioner submits that nothing incriminating has been recovered from the possession of this petitioner and the apprehended co-accused has taken the name of this petitioner. He next submits that from one of the apprehended co- accused 6.28 gms. of brown sugar and from another person 1.38 gms of brown sugar were recovered. He further submits that the petitioner is a student of Class-X and to buttress his argument, he refers to Annexure-2 of the petition. He then submits that the quantity of the -1- [ 2025:JHHC:37690] brown sugar is intermediary in quantity.
4. Learned A.P.P. appearing for the State has opposed the prayer and submits that the name of the petitioner has come on the confessional statement of the apprehended co-accused.
5. Considering that the name of the petitioner has come on the confessional statement of the apprehended co-accused and from one of the apprehended co-accused 6.28 gms. of brown sugar and from another person 1.38 gms. of brown sugar were recovered, which is intermediary in quantity and it has been pointed out that the petitioner is a student of class-X, I am inclined to grant anticipatory bail to the petitioner.
6. Accordingly, the petitioner, named above, is directed to surrender before the learned court within three weeks from today and in the event of his surrender / arrest, the petitioner, named above, shall be released on bail, on furnishing bail bonds of Rs. 25,000/- (twenty- five thousand), with two sureties of the like amount each, to the satisfaction of learned Sessions Judge-cum-Special judge, NDPS Cases, Chatra, in connection with Chatra Sadar P.S. Case No. 195 of 2025, subject to conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sanjay Kumar Dwivedi, J.) Dated:-15.12.2025 Amitesh/-
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