As per the case facts the State of West Bengal appealed against a High Court order granting bail to the respondent who was accused of offenses under the Narcotic Drugs ... and Psychotropic Substances Act The High Court had imposed additional conditions for bail The reason for the appeal was to challenge the validity of the bail order given the nature of the accusations The question arose whether the High Court was justified in granting bail to the respondent accused of serious offenses under the NDPS Act considering the evidence Finally the Supreme Court found no reason to interfere with the High Court's order granting bail with specific conditions The Court noted that the conditions imposed by the High Court adequately addressed the concern of the accused potentially fleeing and that the prosecution could seek further conditions or bail cancellation if necessary The observations made were only prima facie for the bail decision and would not impact the trial court's final view

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