Bunty Kumar Sahu @ Banty Kumar Sahu 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 N.D.P.S. Case No.18 of 2020, registered under Section 8(c) read with Sections 20 (b) (ii) (c), 25 and 29 of the N.D.P.S. Act.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 15.07.2020. The investigation is complete and the petitioner is ready to co-operate with the trial. Further, it has been submitted that no recovery has been made from this petitioner. The allegation against the petitioner is that he was in the Alto Car and escorting the other cars, from which the contraband articles has been recovered. It has further been stated that one of the co-accused namely Vivek Kumar has already been granted bail by the co-ordinate bench of this Court vide order dated 15.12.2020 passed in B.A. No.9791 of 2020. On the basis of above facts, the prayer for bail has been made.

Counsel for the State has opposed the prayer for bail and admitted that no recovery has been made from the alleged vehicle i.e. the Alto Car from which this petitioner was travelling.

Considering the material available on record and the fact that the co-accused has 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 Judicial Commissioner, Ranchi in connection with N.D.P.S. Case No.18 of 2020, 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.