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Judgment
15 paragraphs · 272 wordsGoutam Bhaduri, J
This is first bail application filed under Section 439 of the Code of Criminal Procedure seeking grant of regular bail to the applicant in connection
with Crime No. 23/2021 registered at Police Station Pendra District Gourela-Pendra- Marwahi (C.G) for the offences punishable under Section 20- B
of the Narcotic Drugs and Psychotropic Substances Act.
As per the prosecution case, on 31.01.2021 two persons were travelling on a motorcycle and when the vehicle was intercepted, 5 Kgs., of Ganja
was recovered from them.
Learned counsel for the applicant submits that the applicant has been falsely implicated and no recovery was made from him. He further submits
that the applicant is in jail since 31.1.2021, charge sheet has been filed and no further investigation is necessary, therefore, he may be enlarged on bail.
Per contra, learned State Counsel opposes the bail application and submits that the charge sheet has been filed.
Considering the facts that the applicant is in jail 31.1.2021, the charge sheet has been filed and no further investigation is necessary and further
looking to the quantity of Ganja allegedly recovered from the applicant, I am inclined to allow this bail application.
Accordingly, the bail application is allowed and the applicant is directed to be released on bail on his executing a personal bond in sum of
Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned trial Court for his appearance before the said Court as and when
directed.
Consequently I.A.No.1/201 for urgent hearing and I.A.No.2/2021 for hearing the case during summer vacation both stand disposed off.