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Judgment
10 paragraphs · 218 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 27.09.2021 in connection with Chitrakonda P.S. Case No.119 of 2021 corresponding to G.R. Case No.95 of 2021 pending in the Court of learned Sessions Judge Judge-cum-Special Judge, Malkangiri for the alleged commission of offence under Sections 20(b)(ii)(C)/25/27/29 of NDPS Act.
Trial, though commenced, has not concluded as yet. The petitioner was earlier granted interim bail and has surrendered to custody in time. Because of the slow progress of trial, it is submitted that the petitioner should be released on bail.
Learned State Counsel has opposed the prayer for bail by submitting that the quantity of contraband seized is huge being to the tune of 811 Kg. 600 grams.
Taking into consideration all the above facts and particularly, the slow progress of trial, the bail application is disposed of directing the Court below to release the petitioner on interim bail for a period of three months from the date of his actual release on such terms and conditions as he may deem fit and proper to impose.
The BLAPL stands disposed of.
Issue urgent certified copy as per rules.
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