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Bandaru Kumar Babu vs State Rep. By The Inspector Of Police ... on 6 January, 2025

Author: Rajesh Bindal

Bench: Rajesh Bindal

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                                       IN THE SUPREME COURT OF INDIA
                                       CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL APPEAL NO. 97    /2025
                                        [@ SLP [CRL.] NO.14069/2024]


                         BANDARU KUMAR BABU                               Appellant(s)

                                                       VERSUS

                         STATE REP. BY THE INSPECTOR OF POLICE (PEW),
                         ANNA NAGAR, CHENNAI                          Respondent(s)


                                                   O R D E R

Leave granted.

The appellant has been arraigned as an accused vide a chargesheet filed for the offences punishable under Sections 8(c) r/w 20(b)(ii)(C) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

We have been informed that the charges have not yet been framed, though a recording has been made in the impugned judgment that the trial has commenced and is almost completed.

Considering the above, coupled with the fact that there are no prior criminal antecedents in which the appellant is stated to be involved and the period of incarceration undergone being approximately 1 year 9 months, we are inclined to set aside the impugned order.

Digitally signed by ASHA SUNDRIYAL Date: 2025.01.07

Accordingly, the impugned order is set aside and 16:40:33 IST Reason: the appellant is granted bail on terms and conditions which are to the satisfaction of the Trial Court.  2 The appeal stands allowed accordingly. Pending application(s), if any, shall stand disposed of.

...................J. [M.M. SUNDRESH] ...................J. [RAJESH BINDAL] NEW DELHI;

JANUARY 06, 2025.

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ITEM NO.5                COURT NO.9                SECTION II-C

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (Crl.)    No(s).    14069/2024

[Arising out of impugned final judgment and order dated 22-08-2024 in CRLOP No. 19297/2024 passed by the High Court of Judicature at Madras] BANDARU KUMAR BABU Petitioner(s) VERSUS STATE REP. BY THE INSPECTOR OF POLICE (PEW), ANNA NAGAR, CHENNAI Respondent(s) Date : 06-01-2025 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. G. Murugendran, Adv.

Mr. T. Harish Kumar, AOR For Respondent(s) Mr. D.kumanan, AOR Ms. Deepa S, Adv.

Mr. Sheikh F Kalia, Adv.

Mr. Veshal Tyagi, Adv.

Mr. Chinmay Anand Panigrahi, Adv. Ms. Shagufa Khan, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appellant is granted bail on terms and conditions to the satisfaction of the Trial Court. The appeal is allowed in terms of the signed order. Pending application(s), if any, shall stand disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file]