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Judgment
19 paragraphs · 362 wordsHeard the parties through Video Conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the
present.
The petitioner has been made accused in connection with Chaibasa Muffasil P.S. case no. 114 of 2018 (NDPS case no. 04 of 2018) registered under
Sections 413, 414/34 of the Indian Penal Code and Section 20 (ii) of NDPS Act, 1985.
Learned counsel appearing for the petitioner submits that prayer for bail of the petitioner was earlier rejected on 08.05.2019 in B.A. No. 543 of 2019
with the condition that the petitioner may renew his prayer for bail, after framing of charge. It is further submitted by learned counsel for the petitioner
that the co-accused persons, whose case stands on worse footing than the petitioner, has been admitted on bail by a co-ordinate Bench of this court
vide order dated 03.06.2020 passed in BA no. 1775 of 2020. It is further submitted by learned counsel for the petitioner that no narcotic drug or
psychotropic substance has been seized from the possession of the petitioner and only two motorcycles have been recovered from the possession of
the petitioner. It is further submitted by learned counsel for the petitioner that the petitioner has been in judicial custody since 01.09.2018 as mentioned
in paragraph 15 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be
released on bail.
Learned Spl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released on bail on
furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional
Sessions Judge-I, Chaibasa in connection with Chaibasa Muffasil P.S. case no. 114 of 2018 (NDPS case no. 04 of 2018) subject to the condition that
the petitioner will co-operate with the trial of the case.