Patna High Court - Orders
Dipu Kumar Jha vs The State Of Bihar on 2 April, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.79385 of 2025
Arising Out of PS. Case No.-236 Year-2025 Thana- HARLAKHI District- Madhubani
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Dipu Kumar Jha S/o Subhash Jha @ Subhash Kumar Jha R/o Village - Harne,
Ward No. 02, P.S - Harlakhi, District - Madhubani, (Bihar)
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rakesh Narayan Singh, Advocate
Mr. Vinay Kumar Mishra
For the Opposite Party/s : Mr. Yogendra Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
6 02-04-2026Heard learned counsel for the parties.
2. The petitioner seeks regular bail in connection with with Harlakhi P.S. Case No. 236 of 2025, registered for the offence under Section 21, 22 and 25 of the N.D.P.S. Act.
3. The recovery is of Onerex syrup (100 ml.)- 45 bottles, Exitlon (50 ml)- 03 bottles, Notrozepum tablet (IP 10 mg)-240 tablets, Spasmo Proxyvon Plus capsules- 53 capsules and Pre-rolled cones- 768 numbers, Nepali currency worth Rs. 5,560/- and Indian currency of Rs. 60 were seized.
4. Learned counsel for the petitioner submits that petitioner is innocent and has not committed any offence. Petitioner has clean antecedent and he is in custody since 17.08.2025.
Patna High Court CR. MISC. No.79385 of 2025(6) dt.02-04-2026 2/2
5. Learned A.P.P. has vehemently opposed the prayer for bail.
6. Considering the huge quantity of recovery of cough syrup from the possession of the petitioner, this Court is not inclined to grant bail to the petitioner.
7. Accordingly, the prayer for grant of bail to the petitioner is hereby rejected.
(Sandeep Kumar, J) Ranjeet/-
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