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Judgment
13 paragraphs · 207 wordsSashikanta Mishra, J
This matter is taken up through virtual mode.
Heard Mr. S.K.Lenka, learned counsel for the Petitioner and Miss S. Mishra, learned Addl. Standing Counsel for the State.
The petitioner is in custody since 11th August, 2021 in connection with Kodala P.S. Case No.365/2021 corresponding to G.R. Case No.18/2021(N)
pending in the court of learned Addl. Sessions Judge-cum-Special Judge, Khallikote for the alleged commission of the offence under Sections 20(b)(ii)
(C) of NDPS Act.
Considering the fact that the contraband allegedly seized from the possession of the Petitioner is more than commercial quantity being 90.520 kgs.
of ganja and looking at the bar under Section 37 of the NDPS Act, I am not inclined to allow the prayer for bail, which is, therefore, rejected.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High court’s website, at par with certified copy, subject to attestation by the concerned Advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No.4798, dated 15th April, 2021 and Court’s Office Order circulated
vide Memo Nos.514 and 515 dated 7th January, 2022
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