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Allepu Ramesh vs The State Of Chhattisgarh on 26 April, 2023

Bench: B.R. Gavai, Vikram Nath, Sanjay Karol

     ITEM NO.17                                  COURT NO.8                          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).    2500/2023

     (Arising out of impugned final judgment and order dated 06-01-2023
     in MCRC No. 10962/2022 passed by the High Court of Chhatisgarh at
     Bilaspur)

     ALLEPU RAMESH                                                                    Petitioner(s)

                                                         VERSUS

     THE STATE OF CHHATTISGARH                                                        Respondent(s)

     (IA No. 38566/2023 - EXEMPTION FROM FILING O.T.)


     Date : 26-04-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE VIKRAM NATH
                             HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                      Mr. Ashutosh Ghade, AOR
                                            Mr. Ashutosh Ghade, Adv.
                                            Ms. Sneha Balapure, Adv.

     For Respondent(s)                      Mr. Sumeer Sodhi, AOR
                                            Mr. Chaitanya Sharma, Adv.

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

1. This is an application seeking bail.

2. Heard learned counsel for the petitioner and the learned counsel for the respondent/State.

3. Signature Not Verified Shri Sumeer Sodhi, learned counsel for the respondent/State vehemently opposes the application.

He submits that in addition to 17:40:30 IST Reason: the case being of NDPS Act, the petitioner originally belongs to Telangana and if he is released on bail, it will be difficult to 1 trace him.

4. Taking into consideration the fact that the petitioner has already been incarcerated for a period of more than one year and that the independent witnesses have turned hostile, we are inclined to grant bail.

5. The petitioner is directed to be released on bail in connection with Special NDPS Case No.22 of 2022, to the satisfaction of the Trial Court.

6. However, we direct the learned Trial Judge that he/she should consider imposing such conditions as are necessary for securing the attendance of the petitioner, particularly, taking into consideration that the petitioner is a resident of Telangana.

7. The special leave petition is, accordingly, disposed of.

8. Pending application(s), if any, shall stand disposed of.

  (NARENDRA PRASAD)                                           (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS                                      COURT MASTER (NSH)




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