K. Sreenivasa Reddy, J
1. This Criminal Petition, under Sections 437 and 439 of Cr.P.C., has been filed by the petitioner/Accused No.1, seeking regular bail, in Crime No.395 of 2022 of Airport Police Station, Visakhapatnam Commissionerate.
2. A case has been registered against the petitioner herein and others for the offence punishable under Section 20(b)(ii)(C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ‘the NDPS Act’).
3. Brief facts of the case are that, on 17.11.2022, at about 16.00 hours, on receipt of credible information, the Sub Inspector of Police, Airport Police Station, along with his staff and mediators, proceeded to near D-Mart, Madhavadhara, Visakhapatnam, and found A1 and A2 in possession of 136 Kgs of Ganja. The contraband, along with other material, was seized under cover of a mediators report. A1 and A2 were arrested on 17.11.2022 and sent to judicial remand.
4. Heard. Perused the record.
5. It is submitted by the learned Assistant Public Prosecutor that major portion of the investigation is completed. The petitioner was arrested on 17.11.2022 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 VII Additional Metropolitan Magistrate, Visakhapatnam.
(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.
6. Accordingly, the Criminal Petition is allowed.
