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Judgment
5 paragraphs · 251 wordsRatnaker Bhengra, J
When the matter is called out, both the learned counsels have appeared.
The learned counsel for the petitioner submits that nothing incriminating has been recovered from the possession of the petitioner. He further submits that police has failed to collect any material evidence against the petitioner which would prove the involvement of the petitioner in the present case. He further submits that search and seizure has not been made in accordance with law and the same does not bear signature of any independent witness. He further submits that as alleged only 19.08 gram brown sugar was recovered from the possession of the petitioner which is less than commercial quantity. Petitioner has no criminal antecedent. He is in custody since 20.11.2022. Therefore he may be released on bail.
The learned counsel for the State opposed the prayer for bail.
Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on bail on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Special Judge, NDPS, Jamshedpur, in connection with Mango PS Case No. 402 of 2022, subject to the condition that petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court.