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Judgment
10 paragraphs · 220 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 28.4.2022 in connection with Orkel P.S. Case No.81/2022 corresponding to Special G.R. Case No.66/2022 pending in the Court of learned Sessions Judge- Cum-Special Judge, Malkangiri, for the alleged commission of the offence under Section 20 (b) (ii) (C) of the NDPS Act of I.P.C.
It is alleged that the Petitioner and another person were in possession of huge quantity of contraband ganja when they were apprehended by Police. It is submitted that despite being in custody for more than two years, trial has not concluded as yet.
Taking into consideration the above fact, the bail application is disposed of directing the court below to release the Petitioner on interim bail for a period of one month from the date of his actual release on such terms and conditions as the court in seisin over the mater may deem fit and proper to impose.
He shall surrender to custody on expiry of the aforesaid period, failing which appropriate warrant may be issued for his production.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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