Mahli Sahu vs State of Jharkhand

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 A.M. They have no

complaint in respect to the audio and video clarity and quality.

Defects, pointed out by the office, are hereby ignored for the present.

Heard learned counsel appearing for the petitioner and the learned counsel for the State, who opposes the prayer for bail of the petitioner.

The petitioner is an accused for allegedly committing offence punishable under Sections 20 (a) & 32 of N.D.P.S. Act.

It is alleged that 600 grams of Ganja was recovered from the house of this petitioner. .

Counsel for the petitioner submits that the petitioner had kept the said Ganja for his own consumption.

Taking into consideration the aforesaid fact and the quantity of the material recovered from the possession of the petitioner, I am inclined to enlarge

him on bail. Accordingly, petitioner namely, Mahli Sahu is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with

two sureties of the like amount each to the satisfaction of Principal Sessions Judge, Gumla in connection with Kamdara P.S. Case No. 21 of 2020

[N.D.P.S. Case No. 5/2020], subject to the following conditions:

(i) One of the bailers should be his close relative having sufficient landed property in his own name within the District.

(ii) The petitioner will not change his residential address without permission of the Court and will submit a proof of his residential address at the time of

furnishing bail bonds.

(iii) The petitioner will appear before the court below and will mark his attendance either virtually or physically on each and every date, so fixed in the

trial, till conclusion of the trial, failing which his bail bonds shall stand cancelled and the trial court will take all coercive steps to arrest the petitioner.

With the aforesaid conditions, this application stands allowed.