T.RAJANI,J. - (1.) This petition is filed, under Sections 437 and 439 of the Criminal Procedure Code, 1973, seeking to enlarge the petitioners, who are A1 and A2, on bail in Sessions Case No. 552 of 2017 (Crime No. 20 of 2017) on the file of the Metropolitan Sessions Judge-cum-Special Judge for the trial of Cases under NDPS Act, Visakhapatnam.
(2.) Heard the counsel for the petitioners and the Public Prosecutor appearing for the respondent.
(3.) As per the case of the prosecution, the commercial quantity of contraband, which is ganja, was seized from A1 and A2. Hence, the petitioners' counsel should be able to explain as to how the petitioners would be entitled for bail and as to how they would satisfy the requirements of Section 37 of the NDPS Act, which does not permit granting of bail to the accused when commercial quantity is involved, unless the court is satisfied that there are reasonable grounds for believing that they are not guilty of such offence and that they are not likely to commit such offence while on bail.;