BEVARA MOHANRAO Vs. UNION OF INDIA

JUDGEMENT

(1.) These Criminal Petitions, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, are filed seeking grant of regular bail to the petitioners herein, who are arrayed as accused Nos.2 and 1 (A-2 and A-1) in NCB F. No.48/1/2/2020/NCB/SubZone/HYD dated 02.07.2020. The offences alleged against the petitioner is under Sections 20(b)ii)(c), 28 and 29 of NDPS Act, 1985.

(2.) Heard learned counsel for the petitioner and Sri Gopala Krishna Gokhale, learned Special Public Prosecutor appearing for the Narcotic Control Bureau (NCB) and perused the record. Counter on behalf of the respondent is also filed.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 08.01.2021.