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Judgment
Heard the parties through Video Conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the
present.
The petitioner has been made accused in connection with Gumla P.S. case no. 321 of 2019 (NDPS case no. 16 of 2019) instituted under sections
414/272 of the Indian Penal Code and section 27 (b) (ii) of Drugs and Cosmetics Act, section 21 (B) of NDPS Act.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the co-accused from whom cough syrup
containing narcotic drugs was seized, stated before the police that he purchased the cough syrup from the petitioner and the co-accused of the
petitioner has been released on bail by a co-ordinate Bench of this court vide order dated 16.12.2019 passed in BA no. 11280 of 2019. It is then
submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the
petitioner that the petitioner has been in jail custody since 01.07.2020 as mentioned in paragraph 1 of the bail application and the petitioner is ready and
willing to co-operate with the trial of the case hence, the petitioner may be released on bail.
Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released on bail on
furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Sessions
Judge, Gumla in connection with Gumla P.s. case no. 321 of 2019 (NDPS case no. 16 of 2019) subject to the condition that the petitioner will co-
operate with the trial of the case.