KATTA LAKSHMIKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C to enlarge the petitioner/A-2 in the event of his arrest in connection with Crime No.210 of 2020 of S.Kota Police Station for the offences punishable under Sections 8(c) r/w 20(b)(ii)(B) of The Narcotic Drugs and Psychotropic Substances Act, 1985 (for short " NDPS Act" ).

(2.) The main case of the petitioner/A-2 is that he is not originally accused but he was implicated on the confession made by the other accused for possessing 7 kgs of Ganja which is noncommercial quantity and that the petitioner is only a B.Tech student and if he is arrested and remanded to judicial custody, there are chances of affecting his future career and prayed to issue direction to grant pre-arrest bail for the petitioner in this case.

(3.) After arguing the matter, learned counsel for the petitioner, without insisting this Court going into merits of the case, requested to permit the petitioner to surrender before the concerned Court and on such surrender, the Court may decide the bail application on the same day.