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Judgment
8 paragraphs · 351 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 06.02.2023, has approached this Court for grant of regular bail in connection with Chanho P.S. Case No.20 of 2023, for the offence under Sections 20(B)(1)/ 22 and 25 of the N.D.P.S. Act.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that 3.7 kg of ganja which is intermediary quantity has been recovered from the tempo. It was kept under the seat of the driver. This applicant was merely being a passenger was present in the said tempo. On the above facts, prayer for bail has been made.
On the other hand, learned Spl. P.P. has opposed the prayer for bail and it has been submitted that this applicant has one similar criminal antecedent.
It has been replied by learned counsel for the applicant that in the present case there is no material to connect this applicant with the commission of crime save and except the fact that he was present in the tempo as a passenger while the recovery is from the secret portion of the tempo beneath the driving seat.
Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Judicial Commissioner, Ranchi in connection with Chanho P.S. Case No.20 of 2023, subject to the condition that this applicant will report once in a month before the concerned police station, till the conclusion of trial. Further, the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned court below which he will not change during pendency of this case without prior permission of the court.