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Judgment
9 paragraphs · 344 wordsRajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant, who is in custody since 16.09.2022, has renewed the prayer for grant of regular bail in connection with Chainpur P.S. Case No.214 of 2022, corresponding to N.D.P.S. Case No.12 of 2022.
It appears that this applicant has been made an accused for committing the offence under Sections 20/ 22 of the N.D.P.S. Act. He has been apprehended with 14 Kgs. of Ganja.
Earlier, the bail application of this applicant was rejected vide order dated 10.02.2023, passed in B.A. No.12671 of 2022.
It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant has no criminal antecedent. He earns his livelihood by running a grocery shop. It has further been submitted that the charge has already been framed on 24.05.2023. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the fact that no criminal antecedent has been reported against this applicant and further, the charge has already been framed, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge under N.D.P.S. Act, Palamau in connection with Chainpur P.S. Case No.214 of 2022, corresponding to N.D.P.S. Case No.12 of 2022, subject to the condition that the applicant will submit self-attested photocopy of his Aadhaar 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.