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Judgment
7 paragraphs · 271 wordsSanjay Kumar Dwivedi, J
Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State.
This application has been filed for grant of regular bail to the petitioner in connection with Balumath P.S. Case No.119 of 2025, registered for the offence under sections 17(b), 22(b), 29 of the NDPS, Act, pending in court of learned Special Judge, NDPS, Latehar.
The learned counsel appearing for the petitioner submits that from the person who was riding the motorcycle along with this petitioner, 1.066 kg opium was recovered and that is intermediary in quantity and he further submits that the petitioner is in custody since 16.10.2025 and the petitioner has got no criminal antecedent as disclosed in paragraph no.11.
The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that the petitioner was apprehended along with the person from whose possession the said contraband has been recovered.
Considering that the said contraband has been recovered from the possession of another person, however, that person was riding the motorcycle which was being driven by the petitioner and the petitioner is in custody since 16.10.2025 and the said contraband is said to be intermediary in quantity, I am inclined to grant regular bail to the petitioner.
Accordingly, petitioner, above named, is hereby directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Special Judge, NDPS, Latehar, in connection with Balumath P.S. Case No.119 of 2025.