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Judgment
11 paragraphs · 261 wordsR.K.Pattanaik, J
Heard learned counsel for the petitioner and learned ASC for the State.
Instant petition under Section 439 Cr.P.C. is filed for grant of bail to the petitioner in connection with Gopalpur Excise station, Balasore P.R. No. 106 of 2023-24 corresponding to Special Case No. 270 of 2023 pending in the court of learned Sessions Judge-cum-Special Judge, Balasore on the grounds stated therein.
Learned counsel for the petitioner submits that the petitioner is in custody on account of recovery of 15 Kgs. of contraband Ganja from her which is less than commercial quantity and hence, should be released on bail.
Objection of Mr. Patra, learned ASC for the State is noted down.
Having regard to the fact that less than commercial quantity of contraband Ganja said to have been recovered from the petitioner and as she does not have any criminal antecedent so claimed, the Court is inclined release her on bail with conditions.
Accordingly, it is ordered.
In the result, it is directed that the petitioner be released on bail in connection with Gopalpur Excise station, Balasore P.R. No. 106 of 2023-24 corresponding to Special Case No. 270 of 2023 on furnishing a bail bond of Rs.25, 000/- (rupees twenty five thousand) with one solvent surety for the like amount to the satisfaction of the learned Sessions Judge-cum-Special Judge, Balasore who shall impose such other conditions as found to be necessary.
The BLAPL is accordingly disposed of.
An urgent certified copy of this order be issued as per rules.
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