HAREKRISHNA BALA @ MARAN BALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is seeking bail in connection with a case relating to DRI seizure Case No. 01/NDPS/CL/CUS/BCPU/2010- 2011/2013 under Sections 20(b)(ii)(C)/27-A/29 Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Learned advocate of the petitioner submits that no contraband article was allegedly seized from the possession of the petitioner herein. The learned advocate of the petitioner further submits that in the present case, investigation is complete and charge sheet has been submitted and the petitioner is in custody for the last four years and six months.

(3.) Learned advocate representing the Union of India also does not dispute the aforesaid submissions made on behalf of the petitioner herein. Having considered the materials available in the case diary and considering the fact that no contraband article was allegedly seized from the possession of the petitioner herein and also considering the fact that charge sheet has already been submitted and the said petitioner is in custody for the last four years six months, we are of the opinion that further detention of the petitioner in this case is not necessary at this stage. Therefore, the petitioner namely, Harekrishna Bala @ Maran Bala, be released on bail upon furnishing a bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of like amount, one of whom must be local, to the satisfaction of the learned Judge, Special Court under N.D.P.S. Act Murshidabad at Berhampore subject to further condition that on being released on bail, the petitioner herein will meet the Senior Intelligence Officer in the office of the Directorate of Revenue Intelligence, Berhampore once in a month till the completion of the trial. The application for bail, thus, stands allowed.