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[Cites 3, Cited by 0]

Orissa High Court

Jatia @ Jatadhari Nayak vs State Of Odisha on 24 March, 2021

Author: S.K. Sahoo

Bench: S.K. Sahoo

                               BLAPL No. 9116 of 2020




                   Jatia @ Jatadhari Nayak          .......                Petitioner
                                                    -Vrs.-
                   State of Odisha                  .......                Opp. Party


03.   24.03.2021           This    matter    is   taken      up   through         Hybrid
                   arrangement (video conferencing/physical mode).
                           Heard learned counsel for the petitioner and
                   learned counsel for the State.
                           This is an application under section 439 of
                   Cr.P.C. in connection with G.R. Special Case No.31 of
                   2020 arising out of Jagatpur P.S. Case No.394 of 2020
                   pending in the Court of learned Sessions Judge, Cuttack
                   for offence punishable under section 21(b) of the
                   N.D.P.S. Act.
                           The petitioner moved an application for bail
                   before the Court of learned Sessions Judge -cum- Special
                   Judge, Cuttack which was rejected on 09.12.2020.
                            Considering the submission made by the learned
                   counsel for the petitioner that the petitioner is in judicial
                   custody since 01.10.2020 and the quantity of brown
                   sugar seized from the possession of the petitioner is 6
                   grams    and    400   miligrams     which      is     lesser    than
                   commercial quantity and therefore, bar under section 37
                   of the N.D.P.S. Act is not applicable and after hearing the
                   learned counsel for the State, I am inclined to release
                   the petitioner on bail.
                            Let the petitioner be released on bail in the
                   aforesaid case on furnishing bail bond of Rs.50,000.00
         (rupees fifty thousand) with two local solvent sureties
        each for the like amount to the satisfaction of the Court
        in seisin over the matter with further terms and
        conditions as the learned Court may deem just and
        proper.
                  The BLAPL is accordingly disposed of.
                  Urgent certified copy of this order be granted on
        proper application.


sisir                                       .............................
                                             S.K. Sahoo, J.