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Judgment
13 paragraphs · 268 wordsDefects, as pointed out by the office, are ignored for the time being.
Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is accused in connection with Sadar (Bara Bazar) P.S. Case
No. 62 of 2021 registered under Section 414 of Indian Penal Code and Sections 20(b)(i)/21(C)/22/29 of NDPS Act and is pending in the Court of
learned Sessions Judge-cum-Special Judge, N.D.P.S. Act, Hazaribag.
It has been submitted by the learned counsel for the petitioner that the petitioner is in custody since 03.02.2021. Investigation is complete and the
petitioner is ready to co-operate with the trial. Although offence is of Narcotics Substance Act, but small quantity has been seized. One criminal
antecedent has been reported in which the petitioner has been acquitted. On the above fact, prayer for bail has been made.
On the other hand, learned A.P.P has opposed the prayer for bail. Considering the material available on record, the petitioner is directed to be released
on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Sessions
Judge-cum- Special Judge, N.D.P.S. Act, Hazaribag in connection with Sadar (Bara Bazar) P.S. Case No. 62 of 2021subject to the condition that (i)
the petitioner will report the concerned police station once in a month till the conclusion of the Trial and (ii) the petitioner will submit self attested copy
of his Aadhar 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.