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Judgment
9 paragraphs · 261 wordsSashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.
The petitioner is in custody since 29th January, 2023 in connection with Excise P.R. Case No.124/2022-23 corresponding to T.R. Case No.50/2023 pending in the court of learned 2nd Addl. Sessions Judge, Bhubaneswar for the alleged commission of the offence under Section 21(b) of N.D.P.S. Act.
It is alleged that the Petitioner was found to be in possession of brown sugar when he was apprehended by the excise officials. It is submitted that nothing was seized from the possession of the Petitioner.
Having regard to the above facts as also the fact the seized contraband is less than commercial quantity, I am inclined to allow the prayer for bail. Let the Petitioner be released on bail in the aforesaid case on such terms and conditions as the court in seisin over the matter may deem fit and proper including the conditions that he shall appear personally before the trial court on each date of posting of the case and in case of even a single default, necessary orders shall be passed by the Court to take him to custody again. Further, he shall appear before the I.I.C. of Capital P.S. once every fortnight till conclusion of trial and such fact shall be certified by the I.I.C. to the Court once in a month.
The BLAPL is disposed of.
Urgent certified copy of this order be granted on proper application.
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