NAMDEO ASHRUBA NAKADE Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal petition under Sec. 480 and 483 of the BNSS is filed by the petitioner to grant regular bail in connection with S.C.No.144 of 2024 of learned II Additional District Judge - cum - Metropolitan Sessions Judge, Vijayawada for the offences punishable under Ss. 8(c) read with 20, 28 and 29 of the NDPS Act.

(2.) Heard arguments of Sri A.Sai Naveen, the learned counsel for petitioner and Smt.Shanti Chandra, the learned standing counsel for respondent/DRI.

(3.) This is a renewal regular bail petition. Opposing the bail petition, an elaborate counter is filed by the respondent. Earlier, the prayer for regular bail made by this petitioner in Crl.P.No.5246 of 2024 was declined by this court by an order dtd. 26/9/2024 holding that at that stage of the case it was not found fit to consider the bail plea.