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Judgment
10 paragraphs · 212 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is in custody since 28.04.2024 in connection with P.R. No. 06 of 2024-25 corresponding to Spl. (NDPS) Case No. 05 of 2024 pending before the Court of learned Addl. Dist & Sessions Judge-cum-Spl. Judge, Athmallik for the alleged commission of the offence under Sections 20(b)(ii)B of NDPS Act.
It is alleged that the petitioner was transporting contraband ganja weighing 2kgs 850 grams on a motorcycle when he was apprehended by the Excise officials. As it appears, nothing further remains to be done in so far as the investigation is concerned.
Considering the above facts as also the fact that the seized contraband is less than commercial quantity, 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.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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