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Judgment
19 paragraphs · 338 wordsDr. Sanjeeb K Panigrahi, J
F.I.R No.
Dated
Police Station
Case No. and Courts’ Name
Sections
182
08.08.2025
Brajarajna gar
C.T (Special) Case No.31 of 2025 pending in the Court of learned Sessions Judgecum-Special Judge, Jharsuguda
U/S. 21(b)/29 of NDPS Act
This matter is taken up through hybrid arrangement.
The Petitioner, who is in custody in connection with Brajarajnagar P.S. Case No.182 of 2025 corresponding to C.T (Special) Case No.31 of 2025, pending in the Court of learned Sessions Judge-cum-Special Judge, Jharsuguda and registered for the alleged commission of offences under Section 21(b)/29 of NDPS Act, has filed this petition seeking release on interim bail.
Learned counsel for the Petitioner submits that the Petitioner is suffering from peptic ulcer and he needs treatment. The Petitioner being in custody since 09.08.2025, has not received proper treatment for which his health condition has deteriorated like anything. He further submits that the co-accused persons who are similarly situated with the petitioner have been released on bail by order of this Court vide BLAPL Nos.9362, 9346 and 9905 of 2025. He, therefore, prays that the Petitioner may be released on interim bail for his medical treatment by arranging funds as also to take care of his family members.
Learned counsel for the State vehemently opposes the prayer for bail.
Considering the submissions made and keeping in view the surrounding circumstances and his sufferings as well as the sufferings of his family members, this Court, for the present, is inclined to dispose of this application by granting interim bail to the Petitioner for a period of one month with effect from the date of his actual release from custody on such terms and conditions as the learned Court in seisin over the case deems just and proper. The Petitioner shall surrender before the Court in seisin over the case after expiry of the period of interim bail without fail.
The I.A is, accordingly, disposed of.
BLAPL No.10005 of 2025
List this matter on 22nd December, 2025.