Bhola Yadav vs State of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Manatu P.S. Case No.03 of 2017 corresponding to

NDPS Case No.04C of 2017, registered for the offence under Sections 8B and 18 of the N.D.P.S. Act and under Section 33 of the Indian Forest

Act.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 24.09.2020 and it has been alleged that the opium was being

cultivated in the forest land. Altogether 47 named and about 20-30 unknown persons persons have been made accused in the present case. The

similarly situated co-accused persons namely Pramod Yadav in B.A. No.8369 of 2017 vide order dated 28.09.2018 and Anil Yadav in B.A.9590 of

2019 vide order dated 07.11.2019, have already been granted bail by the co-ordinate bench of this Court.

Counsel for the State has opposed the prayer for bail. Considering the material available on record and the fact that the co-accused have already been

granted bail, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two

sureties of the like amount each to the satisfaction of the learned Special Judge, N.D.P.S. Act, Palamau in connection with Manatu P.S. Case No.03

of 2017 corresponding to NDPS Case No.04C of 2017, subject to condition that the petitioner will submit self-attested photocopy of his Aadhar Card

and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case

without prior permission of the court.