FRANK VITUS Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is being prosecuted for the offences punishable under Ss. 8, 22, 23, and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (short 'NDPS Act'). The appellant was arrested on 21/5/2014. By the first impugned order dtd. 31/5/2022, the appellant was ordered to be enlarged on bail subject to various terms and conditions incorporated in the said order. The terms and conditions incorporated were in terms of the directions issued by this Court in paragraph no.15 of its decision in the case of Supreme Court Legal Aid Committee Representing Undertrial Prisoners v. Union of India & Ors,(1994) 6 SCC 731. The appellant was ordered to be enlarged on bail on his furnishing a bail bond in the sum of Rs.1,00,000.00 with two sureties in the like amount to the satisfaction of the learned Special Judge under the NDPS.

(3.) The grievances in this appeal have been summed up in the order dtd. 21/7/2023 passed by this Court, which reads thus: