ANBZHAKI Vs. STATE

JUDGEMENT

(1.) The petitioner/A2 in Crime No.09 of 2024, registered by the respondent police for the offences under Ss. 20(b)(ii)(B) r/w 8(c) of NDPS Act, seeks bail. The petitioner had been remanded to judicial custody on 10/1/2024 with possession of 2.550 kgs of ganja along with other accused.

(2.) It is stated that A2 is still absconding and there are four previous cases against the petitioner herein, all are under NDPS Act. But however, taking into consideration the period of incarceration and the quantity seized is intermediate in nature, I am inclined to grant bail to the petitioner subject to the following conditions:

(3.) Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000.00 (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Principal Special Court under EC and NDPS Act, Chennai, and on further conditions that: -