SYED ABDUL ALA Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) THIS petition is filed under Section 439 of Cr. P. C. , for grant of bail.

(2.) THE petitioner who is accused No. 1 along with 5 others charge-sheeted for committing offences punishable under Sections 8, 21, 25, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to N. D. P. S. Act for short) by the Narcotic Control Bureau, South Zone, Chennai, in Special Case No. 24/2000 on the file of the Sessions Judge, for N. D. P. S. , Bangalore City. The petitioner seeks bail on medical ground as well as on the ground of delay that trial is not concluded even after a lapse of 3 years.

(3.) SRI Hasmath Pasha, learned counsel appearing for the petitioner confines his arguments to grant bail on medical grounds without reference to merits or delay in conclusion of the trial.