P.P. Bhatt, J. - (1.) PRESENT application has been filed under Sections 439 and 440 of the Code of Criminal Procedure seeking bail of the petitioner in connection with Golmuri P.S. Case No. 58 of 2013, corresponding to G.R. No. 590 of 2013, Special Case No. 4 of 2013 dated 18.2.2013 registered for the offence under Sections 20/22 of NDPS Act, now pending in the Court of learned Additional Sessions Judge -I, Jamshedpur. Heard the learned counsel for the petitioner as well as the learned A.P.P. appearing on behalf of the State arid perused the papers.
(2.) LEARNED counsel for the petitioner submitted that the petitioner is innocent and has been falsely implicated in the present case. It is further submitted that petitioner is not having any criminal antecedent and he is ready and willing to abide by the conditions as would be imposed by this Court. Learned A.P.P., appearing on behalf of the State opposed this bail application and submitted that petitioner is involved in an offence punishable under Sections 20/22 of NDPS Act and therefore, considering the nature of offence and accusation made against the present petitioner, he may hot be enlarged on bail.
(3.) CONSIDERING the rival submissions, it appears that the investigation is complete and charge -sheet has been filed, as per the counter -affidavit filed on behalf of the opposite party -State. Therefore, now there is no possibility of tampering with the evidence. Under the circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 10,000/ - (Rs. ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge -I, Jamshedpur in connection with Golmuri P.S. Case No. 58 of 2013, corresponding to G.R. No. 590 of 2013, Special Case No. 4 of 2013, subject to the following conditions: 1. that applicant shall attend in accordance with the conditions of the bond executed under this chapter. 2. that the applicant shall make himself available for interrogation by a police officer as and when required. 3. that applicant 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 facts to the Court or to any police officer or tamper with the evidence. 4. that the applicant shall mark his presence before the concerned police station on one of day in the first week of every month till the commencement of trial, and;