AROWOSAYE WASIU ALIAS WASIU Vs. VIPIN NAIR

JUDGEMENT

(1.) HEARD the learned Counsel for the Applicant-orig.accused No.4 and the learned Counsel for respondent No.1-NCB.

(2.) THE applicant-orig.accused No.4 has been convicted under the NDPS Act. THE maximum term of imprisonment imposed on the applicant-orig.accused No.4 is ten years. THE applicant is now seeking bail.

(3.) ON the applicant depositing Rs.1,00,000/-(Rs.ONe Lakh ONly) before the trial Court, the applicant - Arowosaye Wasiu @ Wasiu be released on bail in the sum of Rs.1,00,000/- (Rs.ONe Lakh ONly) with one or two sureties to make up the said amount. The applicant shall report to NCB, Ballard Pier, Mumbai twice in a week for a period of six months and thereafter once in a week, till disposal of the appeal. Before being released on bail, the office of NCB, Mumbai shall be informed the address at which the applicant will reside during the period that he is on bail. Any change in address of residence of the applicant, be informed to the office of NCB, Mumbai within a week of said change. During pendency of the appeal, the applicant shall not leave Mumbai without permission of this Court.