ALLU PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present IA is filed seeking to relax the conditions imposed in the order dtd. 29/7/2021 passed in Criminal Petition No.1450 of 2021 in Crime No.662 of 2020 of S. Rayavaram Police Station, Visakhapatnam District.

(2.) Criminal petition No.1450 of 2021 was filed under Ss. 437 and 439 of the Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A6 in connection with Crime No.662 of 2020 of S. Rayavaram Police Station, Visakhapatnam district, which was registered for the offence punishable under Sec. 20(b)(ii)(c) r/w 8 (c) of the Narcotic Drugs and psychotropic Substances Act, 1985 (for brevity 'NDPS Act').

(3.) The allegation against the petitioner is that he is the pilot of the crime vehicle and he was arrested on 31/12/2020 and since then he has been in judicial custody. As the charge sheet was not filed within the statutory period of 180 days, nor any application has been filed seeking extension of time, the said Criminal Petition No.1450 of 2021 was allowed by this Court on 29/7/2021 and the petitioner/A6 was enlarged on bail in the said crime on his executing a self bond for Rs.8,50,000.00 with two sureties for a like sum each to the satisfaction of the Court of the Additional Judicial Magistrate of First Class, Yelamanchili, Visakhapatnam district and on such release, the petitioner was directed to appear before the Station House officer, S. Rayavaram Police Station, Visakhapatnam district once in a week between 10.00 AM and 1.00 PM till completion of trial.