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Judgment
9 paragraphs · 210 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody in connection with Balangir Town P.S. Case No.570 of 2023 corresponding to Spl. G.R. Case No. 87 of 2023 pending in the Court of learned Special Judge-cum-Sessions Judge, Balangir for the alleged commission of offence under Sections 21(c)/29 of IPC.
It is alleged that six persons were transporting 4000 bottles of Monocoff Plus brand cough syrup without any authority. The consignment was seized. The total quantity of codeine phosphate is said to be 800 grams, which is less than commercial quantity.
Taking into consideration all the above facts and the period of detention of the petitioner in custody, I am inclined to allow the prayer for bail. Let the petitioner be released on bail on such terms and conditions as the court in seisin over the matter may deem fit and proper to impose including the condition that he shall personally appear before the Court in seisin over the matter on each date of posting of the case without fail.
BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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