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Judgment
9 paragraphs · 219 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
The Petitioner is in custody since 12th May, 2023 in connection with P.R. No.24 of 2022-23 corresponding to T.R. No.266/2023 pending in the court of learned District and Sessions Judge, Khurda at Bhubaneswar for the alleged commission of the offence under Section 20(b)(ii)(B) of N.D.P.S. Act.
It is alleged that the Petitioner was found to be in possession of contraband ganja weighing 9 kg. when he was apprehended by the excise officials.
Having regard to the above facts as also the fact the seized contraband is less than commercial quantity, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail in the aforesaid case on such terms and conditions as the court in seisin over the matter may deem fit and proper including the conditions that he shall appear personally before the trial court on each date of posting of the case and in case of even a single default, necessary orders shall be passed by the Court to take him to custody again.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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