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Supreme Court directed the accused to report to the local Police Station twice in a month, and directed his passport to be deposited with the Investigating Officer /with the Court concerned
Considering the huge quantity of contraband seized and progress of trial, the Court refused to grant bail.
The accused had spent nearly 6 years and 2 months in jail, which is more than half the period of punishment for the offences he was charged with.
Tripura High Court: Appalled at the shocking revelations made in a bail application, the Bench of Sanjay Karol, CJ. asked for a