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Judgment
14 paragraphs · 213 wordsD.Dash, J
This matter is taken up through video conferencing mode.
2. The Petitioner being in custody in connection with Kaptipada P.S. Case No.95 of 2021 corresponding to G.R. Case No.36 of 2021 on the file of
learned Special Judge, Mayurbhanj, Baripada running for commission of offence under section 20(b)(ii)(C) of NDPS Act, has filed this application
under section 439 of the Cr.P.C. for his release on bail.
3. Heard learned counsel for the Petitioner and learned counsel for the State.
4. Considering the submissions made and on going through the materials on record as also the surrounding circumstances; while being not inclined to
grant bail to the Petitioner at this stage; this application is disposed of granting liberty to the Petitioner to renew his prayer for grant of bail after closer
of the investigation and submission of charge sheet.
5. The BLAPL is accordingly disposed of.
6. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.
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