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Judgment
6 paragraphs · 223 wordsAmbuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Bariyatu P.S. Case No. 200 of 2024 (N) for the offences registered under sections 21(b) / 29 of the N.D.P.S. Act, pending in the court of learned Special Judge (NDPS), Ranchi.
On 11.06.2024, the petitioner along with co-accused persons were apprehended from the room of one Prithvi Kumar at Bariyatu, Ranchi. On search, 11.27 grams of brown sugar was recovered from the possession of Prithvi Kumar.
It was submitted that though, the petitioner was apprehended at the place of occurrence, but nothing was recovered from his possession. It was further submitted that the quantum of seized contraband comes within the purview of intermediary quantity. It was further submitted that co-accused Nand Kishore Motilal Mistri and Arti Devi have been granted bail by this court vide B.A. No. 9213 of 2024 and B.A. No. 7503 of 2024 respectively. It was finally submitted that the petitioner has got no criminal antecedent.
In view of the submission made above, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned Special Judge (NDPS), Ranchi in connection with Bariyatu P.S. Case No. 200 of 2024 (N).