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Judgment
9 paragraphs · 210 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard Mr. A.R.Panda, learned counsel for the Petitioner and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.
The petitioner is in custody since 25th August, 2021 in connection with Kharavelanagar P.S. Case No. 264 of 2021 corresponding to T.R. Case No. 360 of 2021 pending in the court of learned Sessions Judge, Khordha at Bhubaneswar for the alleged commission of offence under Sections 21(c)/29 of NDPS Act.
Considering the submissions made and the fact that even as per the prosecution case nothing was seized from the possession of the Petitioner and he has been implicated in the case on the basis of the statement of the co-accused persons from whom seizure of the contraband was made, I am inclined to allow the prayer for bail.
Let the Petitioner be released on bail on such terms and conditions as may be imposed by the court in seisin over the matter in the aforesaid case including the condition that he shall appear before the trial court on each date of posting of the case without fail.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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