- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Section 20 N.D.P.S. Act.
(3.) It is submitted by learned counsel for the petitioner that as per the F.I.R. 320 gm. of Ganja was recovered from the possession of the petitioner, which is a small quantity. Petitioner is in custody since 10.09.2010 i.e. for about three and half months and as such, he may be enlarged on bail. Learned counsel for the State opposed the prayer for bail. In the facts and circumstances of the case, petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 15,000/( Rupees Fifteen Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial CommissionercumSpecial Judge(N) Ranchi in connection with Chutia P. S. Case No. 152 of 2010 corresponding to Spl. No. 24 of 2010, subject to the condition that one of the bailers should be the local residents having property within the jurisdiction of the court. Petitioner will appear once every month in Court on date fixed, otherwise his bail bound would be liable to be cancelled.;