Natwar Barman vs State Of Bihar

Heard Mr. Ranvir Kumar, learned counsel for the petitioner and Dr. Mrityunjaya Kumar Gautam, learned Additional Public Prosecutor (hereinafter

referred to as the ‘APP’) for the State.

The petitioner is in custody in connection with Special Case No. 23 of 2019 arising out of P.R. No. 37 of 2019, instituted under Section 20(b) of the

Narcotic Drugs and Psychotropic Substances Act, 1985.

The allegation against the petitioner is that he was caught near the Bihar-West Bengal border and from the sack being carried by him, 4 kgs. of

ganja was recovered.

Learned counsel for the petitioner submitted that the petitioner does not speak Hindi and because the police was demanding illegal gratification from

him, he could not understand or satisfy, he has been falsely shown to be carrying 4 kgs. of ganja. It was submitted that the petitioner having no

criminal antecedent is in custody since 13.09.2019. It was submitted that even the said amount is much less than commercial quantity.

Learned APP submitted that 4kgs. of ganja has been recovered from the petitioner. However, he could not controvert the fact that it is much below

the commercial amount.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail

upon furnishing bail bonds of Rs. 25,000/- (twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned Special

Judge, NDPS Act, Purnea in Special Case No. 23 of 2019 arising out of P.R. No. 37 of 2019, subject to the conditions (i) that one of the bailors shall

be a close relative of the petitioner, (ii) that the petitioner and the bailors shall execute bond with regard to good behaviour of the petitioner, and (iii)

that the petitioner shall also give an undertaking to the Court that he shall not indulge in any illegal/criminal activity, act in violation of any law/statutory

provisions, tamper with the evidence or influence the witnesses. Any violation of the terms and conditions of the bonds or the undertaking shall lead to

cancellation of his bail bonds. The petitioner shall cooperate in the case and be present before the Court on each and every date. Failure to cooperate

or being absent on two consecutive dates, without sufficient cause, shall also lead to cancellation of his bail bonds.

The application stands disposed off in the aforementioned terms.