UNION OF INDIA Vs. NAMDEO ASHRUBA NAKADE

JUDGEMENT

(1.) Leave granted.

(2.) The appeal has been filed challenging the judgment dtd. 11/3/2025 passed by the High Court of Andhra Pradesh at Amaravati in Criminal Petition No.727 of 2025 whereby the High Court granted bail to the Respondent in S.C. No.144 of 2024 for offences under Sec. 8(c) read with Ss. 20, 28 and 29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short).

(3.) The High Court while granting bail has held that investigative needs are over as the chargesheet stands filed on 3/5/2024. It has further held that the trial before the special Court is unlikely to take place in the immediate future and the Respondent's continuous availability for smooth conduct of trial has been assured by his elder brother who is a Sepoy in the Indian Army.