AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 220 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 01.11.2023 in connection with Chitrakonda P.S. Case No. 203 of 2023 corresponding to G.R. Case No. 220 of 2023 pending in the Court of learned Sessions Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Sections 20(b)(ii)(C)/27-A/29 of the NDPS Act.
It is submitted that the contraband ganja weighing 625 kgs was recovered from the possession of Madhab Khemudu and Bhajan Das in so far as the petitioner is concerned he is alleged to have been escorting the vehicle carrying ganja. There is no evidence of possession of contraband by the petitioner at the relevant time. Person similarly situated has already been granted bail as per order passed by this Court in BLAPL No. 12973 of 2023.
Considering the submissions as above, I am inclined to take a lenient view. Let the petitioner be released on bail on such terms and conditions as the court below may deem fit and proper to impose including the condition that he shall personally appear before the trial court on each date of posting of the case without representation.
The BLAPL is accordingly disposed of.
………………………