AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
18 paragraphs · 342 wordsHeard the parties through Video Conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the
present.
The petitioner has been made accused in connection with NDPS P.S. case no. 24 of 2020 corresponding to Murhu P.S. case no. 47 of 2020 instituted
under sections 8, 15, 25 of NDPS Act.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that 16 kg of poppy seeds were recovered from the
house of the petitioner by police. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false and the
seized quantity of poppy seeds is much less than the commercial quantity. It is further submitted by learned counsel for the petitioner that the petitioner
has been implicated in this case on the basis of the confessional statement of the co-accused person. It is further submitted by learned counsel for the
petitioner that the petitioner is an ailing person and he is living separately from his son and he has been in jail custody since 17.05.2020 as mentioned in
the paragraph 1 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be
released on regular bail.
Learned Addl. P.P. opposes the prayer for regular bail of the petitioner.
Considering the facts of the case, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five
Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, NDPS at Khunti in connection with NDPS P.S. case
no. 24 of 2020 corresponding to Murhu P.S. case no. 47 of 2020 subject to the condition that the petitioner will co- operate with the trial of the case.