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Judgment
9 paragraphs · 223 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the appellant and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 27.09.2021 in connection with Chitrakonda P.S. Case No.119 of 2021 corresponding to Special G.R. Case No.95 of 2021 pending in the Court of learned Special Judge, Malkangiri.
It is alleged that the petitioner was involved in transportation of contraband ganja while he was apprehended by police. It is submitted that despite being in custody for more than two years. There is no substantial progress in the trial. It is further submitted that the petitioner belongs to the State of Andhra Pradesh and is required to visit his family as certain domestic problems have cropped up in his absence.
Taking into all the above facts, I am inclined to take a lenient view by directing release of the petitioner on interim bail for a period of one month from the date of his actual release on such terms and conditions as the Court below may deem fit and proper to impose.
After expiry of the aforesaid period of one month, the petitioner shall surrender before the trial court, failing which appropriate warrant may be issued for his production.
List this matter on 22nd November, 2023.
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