Patna High Court - Orders
Sanjit Dev Verma @ Snajit Debberma vs The State Of Bihar on 3 February, 2021
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.6135 of 2021
Arising Out of PS. Case No.-73 Year-2018 Thana- KATIHAR District- Katihar
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SANJIT DEV VERMA @ SNAJIT DEBBERMA Son of Kartik Debberma
Resident of Village- Barkathal, P.S.- Sirai Mohanpur, District- Tripura (West),
Tripura ... ... Petitioner/s
Versus
The State of Bihar ... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Amresh Kumar, Adv.
For the Opposite Party/s : APP
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CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
1.
2 03-02-2021Heard learned counsel for the petitioner and learned APP for the State.
The petitioner has renewed his prayer for bail in connection with Special NDPS Case No. 03 of 2018 arising out of Katihar Sahayak P.S. Case no. 73 of 2018 registered under sections 8/20(b) (ii) (c)/25/29 of the Narcotic Drugs and Psychotropic Substance Act.
As per allegation in the FIR, 644.05 kg of Ganja was recovered from the truck in which the petitioner was one of the occupants.
It is submitted by learned counsel for the petitioner that the earlier application for bail of the petitioner was rejected vide order dated 14.8.2019 (Annexure-1) passed in Cr. Misc. No. 26556 of 2019. The petitioner being the khalasi of the truck, had no knowledge about the contents of the packed goods which had been loaded in the truck. No recovery has taken place from Patna High Court CR. MISC. No.6135 of 2021(2) dt.03-02-2021 2/3 his conscious possession. He is in custody since 1.2.2018 and has no criminal antecedent. He undertakes to abide by all conditions laid down by this Court for his release on bail. It is submitted that although nine witnesses have been examined on behalf of the prosecution but there is no chance of the trial concluding in the near future.
The application for bail is opposed by learned APP for the State.
Having heard learned counsel for the parties and taking into consideration the facts and circumstances of the case including the liberty granted to the petitioner vide the aforesaid order dated 14.8.2019 to renew his prayer for bail on completing two years in custody, the Court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be enlarged on bail in connection with Katihar Sahayak P.S. Case no. 73 of 2018 on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Sessions Judge, Katihar.
It is further directed that the petitioner shall remain personally present in Court on each date of the trial and in case of non-cooperation on part of the petitioner, the learned Trial Court shall be at liberty to cancel the bail bond of the petitioner Patna High Court CR. MISC. No.6135 of 2021(2) dt.03-02-2021 3/3 and take him into custody till conclusion of the trial.
(Partha Sarthy, J) sushma/-
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