The Single Judge Bench of the Andhra Pradesh High Court, comprising Justice Cheekati Manavendranath Roy has granted bail to the petitioner accused of illegally transporting 55 kg of Ganja in his car.
Submission of the Respondent
The Counsel on the behalf of the Respondent has submitted that the entire investigation in this case is completed and charge sheet was also filed. Therefore, in the said facts and circumstances of the case, his further the entire investigation in this case is completed and charges sheet was also filed. Therefore, in the said facts and circumstances of the case, his further incarceration is not warranted. So, he is entitled to bail. He also apprehended that as the petitioner is resident of Uttar Pradesh State that he may abscond if he is released on bail and it would be difficult for the police to nab him to secure his presence for trial, he is entitled to bail on certain conditions.
Reasoning and Decision of the Court
The Court considered the facts of the case and allowed the Criminal Petition. The Court granted the bail and ordered to be enlarged on bail on execution of self bond for Rs.2,00,000/- with two sureties who shall be the solvent sureties and local sureties and they shall be the permanent residents of Visakhapatnam District.
The Court further imposed the condition on the petitioner that the petitioner shall report before the Station House Officer, Special Enforcement Bureau Station, V.Madugula, Visakhapatnam once in a month on the 2nd day of every succeeding month till the trial of the case is concluded and the case is disposed of in the trial Court.
The Court expounded that the aforesaid conditions are imposed to ensure the presence of the petitioner during the course of trial and in view of the apprehension expressed by learned Additional Public Prosecutor as discussed supra.
Therefore, the Court allowed the petition and instructed the Petitioner to scrupulously comply with the above conditions and any infraction of the same will be viewed very seriously and it also entails cancellation of bail.
Case Details
Case: - CRIMINAL PETITION No.2436 OF 2022
Judge: Justice Cheekati Manavendranath Roy
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