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Judgment
9 paragraphs · 198 wordsSashikanta Mishra, J
Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 23.05.2024 in connection with Excise Daringbadi Station P.R. No. 27/2024-25 corresponding to 2(a)CC Case No.25 of 2024 pending in the Court of learned Addl. Sessions Judge -cum- Special Judge, Balliguda for the alleged commission of offence under Sections 20(b)(ii)(B) of the NDPS Act.
It is alleged that the petitioner was in possession of 6 Kg of contraband ganja when he was apprehended by excise officials.
As it appears, nothing further remains to be done in so far as investigation is concerned. However the seized contraband is less than commercial quantity.
Taking into consideration all the above facts, 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 trial Court 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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