Patna High Court - Orders
Jokhan Yadav vs The State Of Bihar on 26 November, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.42182 of 2025
Arising Out of PS. Case No.-407 Year-2024 Thana- BIRPUR District- Supaul
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Jokhan Yadav S/o Sarfi Yadav @ Asharfi Ydav Village- Bela, PS- Basmatiya,
District- Araria
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Jitendra Kumar Giri
For the Opposite Party/s : Mr.Rajesh Kumar
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
4 26-11-2025Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks bail in connection with NDPS P.S. Case No. 112 of 2024 arising out of Birpur P.S. Case No. 407 of 2024 registered for the offence under Sections 21(b), 22(b), 29 of the NDPS Act.
3. As per the prosecution case, the recovery is of 300 pieces of Nitravet Tablets, 143 pieces of Spasmo Proxyvon Plus, 5 pieces of 100 ml codeine rich syrup and one motorcycle bearing Reg. No. BR-38AL-2619.
4. The petitioner is in custody since 7.12.2024.
5. Considering the quantum of recovery, this application is allowed.
Patna High Court CR. MISC. No.42182 of 2025(4) dt.26-11-2025 2/2
6. Let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned concerned Court below in connection with NDPS P.S. Case No. 112 of 2024 arising out of Birpur P.S. Case No. 407 of 2024.
7. As a condition of this order, the petitioner after being released on bail is directed to mark his attendance at Basmatiya Police Station on every Sunday of each month. Any default in appearance at the police station will result in cancellation of bail bonds of the petitioner.
8. As a condition of this order, the petitioner, after being released on bail, if found to be involved in any other case under the NDPS Act then his bail bonds shall automatically be cancelled.
(Sandeep Kumar, J) Vikas/-
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