T.H.B. Chalapathi, J. - (1.) The petitioner is Assistant Sub Inspector of Police, who is an accused of offences under the Narcotics Drugs and Psychotropic Substances Act, (hereinafter) referred to as the 'Act') is seeking anticipatory bail. His earlier application in Cr. Misc. 26945-M of 1999 for anticipatory bail was rejected by this Court in the Court.
(2.) The petitioner filed this application on the ground that the investigation has been completed and for the report under section 173 Cr.P.C. has already been presented in the Court.
(3.) Under clause (b) of Section 37 of the NDPS Act, no person accused of an offence punishable for a term of imprisonment of five years or more shall be released on bail or on his own bond unless; (i) the public Prosecutor has given an opportunity tooppose the application for such release, and (ii) where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit offence while on bail.;