KRUSHNA KHILLA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) This is an application U/S.439 of Cr.P.C. by the petitioner for grant of bail in connection with T.R. Case No.25 of 2021 arising out of Machhakund P.S. Case No.18 of 2021 pending in the file of learned Addl. Sessions Judge-cum-Special Judge, Koraput for commission of offences punishable U/Ss. 20(b)(ii)(C)/29 of N.D.P.S. Act.

(3.) Having heard learned counsel for the petitioner, who has in fact prayed for at least grant of interim bail in the alternative and the learned AGA and taking into consideration the similarity of some of the facts, although not wholly similar with the facts involved in the decision referred to by learned counsel for the petitioner in Dheeraj Kumar Shukla Vrs. State of Uttar Pradesh in Special Leave to Appeal No. 6690 of 2022 disposed of on 25/1/2023 and keeping in view the period of custody of the petitioner, this Court, while not being inclined to grant regular bail to the petitioner, considers it in the interest of justice to grant interim bail to the petitioner for a period of one month with effect from the date of his actual release on bail on such terms and conditions as deem fit and proper by the learned Court in seisin of the case. The petitioner is, however, advised to surrender to custody after availing the interim bail.