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Judgment
16 paragraphs · 265 wordsB. P. Routray, J
This matter is taken up through video conferencing.
This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.21(b)/29 of the NDPS Act for alleged possession of
153 grams of brown sugar (heroin).
Heard Mr. A.R. Panda, learned counsel for the Petitioner as well as Mr. P.K. Pattanaik, learned A.G.A. for the State-Opposite Party.
It is submitted that the Petitioner is inside custody since 30.9.2021 and in the meantime investigation has been completed.
After hearing learned A.G.A. for the State-Opposite Party and considering the period of detention of the Petitioner inside custody, it is directed to
release the Petitioner on bail in connection with Basta P.S. Case No.281/2021 corresponding to Special Case No.258/2021 on such terms and
conditions to be fixed by the learned Sessions Judge-cum-Special Judge, Balasore as he deems just and proper including the condition that the
Petitioner shall not be involved in any other offence while on bail and shall appear before the IIC, Basta P.S. once in each week till completion of trial.
The BLAPL is accordingly disposed of.
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 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office
Order circulated vide Memo No.514, dated 7th January, 2022.
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