VADITHYA HANMAN NAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Palle Sriharinath, learned counsel for the petitioner as well as the learned Additional Public Prosecutor who is representing the Respondent-State.

(2.) This Criminal Petition, under Sec. 439 Cr.P.C., is filed praying for regular bail in respect of the petitioner, who is arrayed as Accused No.1 in NDPS.S.C.No.46 of 2022 that is pending before the Court of I Additional District and Sessions Judge, Warangal.

(3.) Making his submission, learned counsel for the petitioner contends that this is the second application moved for grant of bail and the earlier application stood dismissed on the ground of pendency of investigation. Learned counsel states that on completion of investigation, charge sheet is also laid and therefore, in the changed circumstances, bail may be granted. Learned counsel also states that the petitioner is suffering from ill-health and the jail authorities are not providing proper and sufficient treatment and the petitioner may be enlarged on bail atleast on that ground.