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Judgment
9 paragraphs · 240 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard Mr. S. Dwibedi, learned counsel for the petitioner and Mr.G. Mohanty, learned Senior Panel Counsel for Union of India.
The petitioner is in custody since 15.06.2024 in connection with NCB Bhubaneswar Crime No. 2 of 2021 corresponding to Special G.R. Case No. 12 of 2021 pending in the Court of learned Special Judge, Deogarh for the alleged commission of offence under Sections 20(b)(ii)(C)/25/29 of N.D.P.S. Act.
The prosecution case is that a team of NCB apprehended a truck on the Mumbai-Kolkata Highway wherein 280 Kgs of contraband ganja was being transported. The petitioner was arrested long after as he happens to be the registered owner of the mobile phone used by the principal accused, Akhtar Khan. There is no other allegation against him relating to the occurrence.
In such view of the matter and taking note of the fact that the said Akhtar Khan has already been released on bail, I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter 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 fail.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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