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Judgment
8 paragraphs · 253 words@JUDGMENT-JUDGMENT
Petitioner undertakes to affirm and stamp the petition/application as per Rules within a month of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.
Accordingly, the application being CRAN 3961 of 2020 is disposed of.
Petitioner is in custody for 213 days. Learned counsel appearing on behalf of the State opposes the prayer for bail.
Having considered the materials on the case diary and bearing in the mind the nature of allegations in the light of the submission that he has been falsely implicated in the instant case and had nothing to do with the cultivation of poppy and in view of the period of detention suffered by the petitioner, we are inclined to grant bail to the petitioner.
Accordingly, the petitioner is directed to be released on bail upon furnishing a Bond of Rs. 10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the Learned Judge, Special Court under NDPS Act, Dakshin Dinajpur at Balurghat subject to the condition that during bail he shall appear before the learned trial court regularly till disposal of the trial and he shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioner fails to comply with the conditions as enshrined hereinbefore, it is open to the trial court to cancel the bail without any further reference to this Court.
The application for bail is, thus, disposed of.