AZMEERA VEERANNA Vs. STATE OF A P

JUDGEMENT

(1.) All these criminal petitions are filed for grant of regular bail to the petitioners therein, in different crimes who are in judicial custody. The details of crime number, name of the police station, name of the accused, quantity of ganja seized and details of application of regular bail in the Sessions Court are given hereunder. <TAB> <FRM>JUDGEMENT_71_LAWS(APH)2_2017_1.html</FRM> </TAB>

(2.) In all these matters, the common question that fell for consideration is regarding non-compliance of Sections 41(2) & 42(2) of The Narcotic Drugs and Psychotropic Substances Act, 1985 ( NDPS Act for short)and its consideration at the stage of enlarging the accused on bail for the offences punishable under Sections 8(C) read with Section 20(b)(ii)(C) of NDPS Act. Therefore, it is appropriate to decide all these petitions by common discussion.

(3.) Before adverting to the alleged violation of Sections 41(2) & 42(2) of NDPS Act, it is appropriate to advert to the relevant considerations for grant of bail under NDPS Act.