Ganesh Pradhan @ Gani vs State Of Odisha

B. P. Routray, J

The matter is taken up through hybrid mode.

Heard Mr. S. Sourav, learned counsel for the Petitioner and Mr. K.K. Das, learned Additional Standing Counsel for Opposite Party - State.

This order arises out of an application filed under Section 439 Cr.P.C. for grant of bail to the Petitioner Ganesh Pradhan @ Gani in connection with Sahidnagar P.S. Case No.315 of 2021 corresponding to T.R. Case No.349 of 2021 pending in the file of learned 5th Additional Sessions Judge, Bhubaneswar for alleged commission of offences under Sections 21(c)/29 of the N.D.P.S. Act for alleged possession of contraband brown-sugar (heroin) weighing 260 grams.

It is submitted on behalf of the Petitioner that out of the total quantity seized, he was in possession of 70 grams only and other co-accused persons were having separate possession and the seizure list also reflects the same. It is further submitted that other co-accused persons have already been released on bail by this court in different bail applications and the Petitioner is inside custody since 13th August, 2021.

Upon hearing Mr. Das, learned ASC and considering the circumstances of the case, particularly keeping in view separate seizures made from other co-accused persons and the period of custody as well as release of other co-accused persons on bail, it is directed to release present Petitioner on bail on such terms and conditions as may be deemed just and proper by the learned court in seisin over the matter including the conditions that the Petitioner shall not be involved in any other offence while on bail and shall attend the trial court on each date fixed.

The BLAPL is accordingly disposed of.

An urgent certified copy of this order be issued as per rules.

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