AI Structured Summary
Not yet generated for this judgment
Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 14.07.2023, has approached this Court for grant of regular bail in connection with NDPS Case No.33 of 2023 arising out of Kunda P.S. Case No.57 of 2022 registered for the offence under Sections 15, 18, 20, 22, 25, 25(a), 27(a), 29 & 30 of the NDPS Act.
The applicant is an accused of irrigating poppy fields.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that nothing incriminating articles have been recovered from the possession of this applicant. The applicant has no criminal antecedent. Co-accused has already been enlarged on bail by this Court. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the above facts, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, 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 Sessions Judge-cum-Special Judge, NDPS Cases, Chatra, in connection with NDPS Case No.33 of 2023 arising out of Kunda P.S. Case No.57 of 2022 on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) 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.