IN RE MANJUR ALAM Vs. ABC

JUDGEMENT

(1.) Heard the learned Advocates appearing on behalf of the parties and perused the case diary.

(2.) Having considered the materials in the case diary and bearing in mind the period of detention of the petitioner, i.e. 104 days, we are inclined to grant bail to the petitioner.

(3.) Accordingly, we direct that the petitioner shall be released on bail upon furnishing a bond of Rs.10,000.00 with two sureties of like amount, one of whom must be local, to the satisfaction of the learned Special Judge under N.D.P.S. Act, Dakshin Dinajpur at Balurghat and shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court or to any police office or tamper with the evidence and on further condition that he shall attend court proceeding on each date of hearing, failing which the trial court would be at liberty to cancel the bail of the petitioner without any further reference to this court. The application for bail is, thus, allowed. Bail allowed.