G YADAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) I am not inclined to allow this petition for release of the petitioners on bail.

(2.) The learned Additional Sessions Judge at Mahabubnagar by his order dated 30-12-1996 dismissed a similar petition for bail in Crl. M.P. No. 1407 of 1997 observing that "the petitioners were found in possession of 700 grams of Diazepam and also Chloral Hydrate". I am of the same view. The petition is, therefore, dismissed. However, in view of the letter of the Superintendent, District Jail, Mahabubnagar dated 24-1-1997 addressed to the learned Additional Sessions Judge at Mahabubnagar, I make it clear that it will be open to the 1st petitioner to move for bail afresh before the Sessions Court concerned.

(3.) Before closing I have to deal with certain unfortunate and unpalatable aspects brought out in the hearing of this matter.