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Judgment
5 paragraphs · 217 wordsDefects are ignored.
The bail application of Dular Munda in connection with N.D.P.S. (Spl.) Case No.10 of 2020 arising out of Dhurwa P.S. Case No.02 of 2020, registered for the offences under Sections 17(B)/18(B)/22(B) of the N.D.P.S. Act, has been moved by Mr. Dilip Kumar Chakraverty, learned counsel for the petitioner and opposed by Mr. Ravi Prakash, learned Special P.P. for the State.
The proceeding has been conducted through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Mr. Dilip Kumar Chakraverty, learned counsel for the petitioner submits that opium has been recovered from the possession of the petitioner which is less than the commercial quantity. He further submits that co- accused has already been granted bail by co-ordinate Bench of this Court in B.A. No.3982 of 2020. He also submits that the petitioner is in jail custody since 03.01.2020.
Regard being had to the attending facts and circumstances, I am inclined to enlarge the above named petitioner on bail, on furnishing bail bond of Rs10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Judicial Commissioner XVII, Ranchi in connection with N.D.P.S. (Spl.) Case No.10 of 2020 arising out of Dhurwa P.S. Case No.02 of 2020.