Kunwar Munda vs State Of Jharkhand

Heard the parties through Video Conferencing Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the

Stamp Reporter within two weeks after the lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioner has been made accused in connection with Murhu P.S. case no. 31 of 2018 corresponding to NDPS case no. 12 of 2018 instituted

under sections 18 of NDPS Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the police recovered 1.425 kg of raw opium was

recovered from the petitioner. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false and the seized

opium is less than the commercial quantity. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since

20.04.2018 as mentioned in paragraph 1 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case hence, the

petitioner may be released on bail.

Learned Spl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released on bail on

furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional

Sessions Judge-II, Khunti in connection with Murhu P.S. case no. 31 of 2018 subject to the condition that the petitioner will co-operate with the trial of

the case.