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Judgment
K. Sreenivasa Reddy, J
This Criminal Petition, under Sections 437 and 439 of Cr.P.C., has been filed by the petitioner/Accused No.2, seeking regular bail, in Crime No.51 of 2023 of Bhimavaram I Town Police Station, West Godavari district.
A case has been registered against the petitioner herein and others for the offence punishable under Section 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ‘the NDPS Act’).
Brief facts of the case are that, on 16.02.2023, on receipt of credible information, the Sub Inspector of Police, Bhimavaram I Town Police Station, along with his staff and mediators, proceeded to downwards of R & B Flyover near Srinivasa Center, Bhimavaram and found A-1 to A-7 in possession of 22 Kgs of Ganja. The contraband, along with other material, was seized under cover of a mediators report and a case has been registered against the accused.
Heard. Perused the record.
It is submitted by the learned Assistant Public Prosecutor that major portion of the investigation is completed. The quantity of Ganja allegedly seized from the possession of accused is 22 Kgs. The petitioner herein was arrested on 16.02.2023 and since then he has been languishing in jail. In view of the aforesaid facts and circumstances of the case, this Court is inclined to grant bail to the petitioner herein, on the following conditions.
(i) The petitioner herein shall be released on bail on his executing a personal bond for Rs.10,000/- (Rupees Ten Thousand only) with two sureties for a like sum each to the satisfaction of the learned II Additional Judicial Magistrate of First Class, Bhimavaram.
(ii) On release, the petitioner shall appear before the Station House Officer concerned once in a week i.e. on every Friday between 10.00 a.m. and 01.00 p.m., till filing of the charge sheet.
Accordingly, the Criminal Petition is allowed.