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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Mango (Olidih) P.S. Case No. 304 of 2023 for the offences registered under sections 20(b)(ii)(B), 22, 25 and 29 of N.D.P.S. Act, pending in the court of learned Special Judge (NDPS), Jamshedpur.
It is alleged that 1.41 kg. of cannabis was recovered from the possession of the petitioner.
Mr. Jitendra Nath Upadhyay, learned counsel appearing for the petitioner, submitted that the quantum of seized contraband comes within the purview of small quantity.
Mr. Bhola Nath Ojha, learned A.P.P has opposed the prayer for bail.
Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned Special Judge (NDPS), Jamshedpur in connection with Mango (Olidih) P.S. Case No. 304 of 2023.