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Judgment
Sashikanta Mishra, J
This matter is taken up through hybrid mode.
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is in custody since 22.07.2021 in connection with C.T. Case No.51 of 2021 arising out of Gochhapada P.S. Case No.54 of 2021 which is pending before the Court of learned Sessions Judge -cum- Special Judge, Phulbani, Kandhamal for the alleged commission of offences under Sections 20(b)(ii)(C) of the N.D.P.S. Act.
The application for bail was earlier rejected by this Court.
The present application has been filed at any time, trial has commenced and several witnesses have been examined. Out of eight witnesses have already been examined, seven witnesses have turned hostile.
It is submitted the co-accused persons have been released on bail.
Considering the above fact, I am inclined to take a lenient view in the matter.
Accordingly, the bail application is disposed of directing the Court below to release the petitioner on interim bail for a period of three months from the date his actual release on such terms and conditions as the Court is seisin over the matter may deem fit and proper to impose including the condition that he shall appear before the trial Court on each date of posting of the case and in case of even a single default, necessary orders shall be passed by the Court to take him to custody again.
The BLAPL is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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