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Judgment
C.V.Karthikeyan, J
The petitioner who was arrested and remanded to judicial custody on 27.10.2023 for the offences registered under Sections 8(c) r/w 20(b)(ii)(B) of NDPS Act in Crime No.220 of 2023 on the file of the respondent Police, seeks bail.
2.The case of the prosecution is that the petitioner was found in illegal possession of 1.200 kg of Ganja.
3.The learned Government Advocate (crl.side) submitted that there are seven previous cases against the petitioner, out of which, three cases are registered under NDPS Act. He would submit that the petitioner was detained under Act 14 of 1982 and subsequently, the Government revoked the detention order in G.O. No. (Rt) No.7313, dated 29.12.2023.
4.Taking all the factors into consideration and the period of incarceration and the quantity of contraband seized in this case, I am inclined to grant bail to the petitioner subject to the following conditions:
5.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Principal Special Court under EC & NDPS Act, Chennai and on further conditions that:-
[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.
[b]the petitioner shall report before the respondent Police, everyday at 10.30 a.m., until further orders.
[c] the petitioner shall not abscond either during investigation or trial.
[d] the petitioner shall not tamper with evidence or witness either during investigation or trial.
[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].
[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.