INTELLIGENCE OFFICER Vs. YAKUBU USMAN

JUDGEMENT

(1.) This petition is filed by the State represented by Narcotics Control Bureau, Bengaluru (hereinafter referred as NCB) under sec. 439(2) of Cr.P.C. for cancelling the bail granted to the respondent in Criminal. Misc. No.2666/2017 dtd. 15/4/2017 for the offences punishable under Sec. 8 read with Ss. 20(b) , 21 , 22 , 29 and 32B(d) of NDPS Act.

(2.) Heard the arguments of learned counsel for the petitioner and Amicus Curiae appearing for the respondent accused.

(3.) The case of the petitioner is that the respondent was arrested in Crime No.4/2017 registered by the NCB, whereby the respondent accused was apprehended for having possession of 3 grams of Methamphetamine, 48 grams of Hashish oil, 430 grams of ganja and 0.04 grams of LSD paper blots. Having arrested the respondent on 27/3/2017, he was remanded to judicial custody. The respondent said to be a Nigerian citizen and he approached the Sessions Court for the grant of regular bail where the learned Sessions Judge granted bail vide order dtd. 15/4/2017 by imposing certain conditions that he shall execute personal bond for Rs.50,000.00 with a surety, he shall not tamper with prosecution witnesses or abscond, he shall not likely to commit any offences while on bail and he shall surrender his passport and Visa.