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Judgment
9 paragraphs · 210 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 09.05.2024 in connection with TR No.260 of 2024 corresponding to Maitri Vihar P.S Case No.210 of 2024 pending in the Court of learned Special Judge-cum-Dist. & Sessions Judge, Khurda at Bhubaneswar for the alleged commission of the offence under Section 20(b)(ii)(B) of NDPS Act, 1985.
It is alleged that the Petitioner was in possession of contraband ganja weighing 1.200 kgs when he was apprehended by the police.
Considering the nature of acquisitions, the materials available on record and also the fact that the seized contraband article is less than commercial quantity, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail on such terms and conditions as may be imposed by the Court in seisin over the matter in the aforesaid case including the condition that he shall appear before the trial court on each date of posting of the case without seeking representation through his legal representative.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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