Kalia @ Bishnu Charan Sahu @ Sahoo vs State Of Orissa

B. P. Routray, J

The matter is taken up through video conferencing mode.

Heard Mr. P.R. Singh, learned counsel for the Petitioner and Mr. S.K. Mishra, learned Additional Standing Counsel for the State.

This is an application under Section 439 Cr.P.C. for grant of bail to the Petitioner Kalia @ Bishnu Charan Sahu @ Sahoo in connection with

Dhenkanal Town P.S. Case No.474 of 2021 corresponding to C.T. (Spl.) NDPS Case No.13 of 2021 pending in the court of learned Judge, Special

Court, Dhenkanal for alleged commission of offence under Sections 21(b)/27 of the NDPS Act for alleged possession of brown sugar (heroin)

weighing 5.510 grams.

It is submitted that the Petitioner is inside custody since 31st October, 2021 and in the meantime investigation has progressed to substantial extent.

Having heard both parties and considering the period of detention of the Petitioner inside custody, it is directed to release the Petitioner on bail in the

aforesaid case on such terms and conditions to be fixed by the learned court in seisin over the matter including the condition that, the Petitioner shall

not be involved in any other offence while on bail and shall appear before the IIC, Town P.S. Dhenkanal once in each week for a period of six months

from the date of his release.

The BLAPL is accordingly disposed of.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the

order available in the High Court’s website, at par with certified copy, in the manner prescribed vide Court’s Notice No.514 dated 7th

January, 2022.

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