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Judgment
14 paragraphs · 286 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is in custody since 01.05.2024 in connection with 2(a) CC Case No. 22 of 2024(N) corresponding to P.R. No. 102 of 2024-25 pending before the Court of learned Sessions Judge-cum-Special Judge, Ganjam, Berhampur for the alleged commission of the offence under Sections 20(b)(ii)(B) NDPS Act.
It is alleged that the petitioner was carrying contraband ganja weighing 5 kgs in an air bag when he was apprehended by police. As it appears, all necessary formalities relating to the investigation have already been concluded. The seized contraband is less than commercial quantity.
Under such circumstances, I find no reason to detain him in custody any longer. The bail application is therefore, allowed.
Let the petitioner be released on bail on such terms and conditions as the court below may deem fit and proper to impose including the following conditions:-
i. The court below shall insist upon two sureties one of whom must be a close relation of the petitioner.
ii. He shall not leave the territorial jurisdiction of the Court without obtaining leave of the Court.
iii. He shall appear before the IIC of Baidyanathpur Police Station on every Sunday at 10 A.M. till submission of final P.R. and such fact shall be certified by the IIC to the concerned court once a month.
iv. He shall appear before the court below on each date of posting of the case and no representation through counsel shall be allowed under any circumstances.
The BLAPL is accordingly disposed of.
Issue urgent certified copy as per rules.
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