SHAKEEL AKHTAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition No. 710 of 2001 is filed by A.1 in Sessions Case No. 430 of 2000, pending on the file of the Metropolitan Sessions Judge, Hyderabad, seeking to quash the proceedings in the said Sessions case in so far as they relate to him.

(2.) In the said Sessions case, the petitioner and 8 others were charged for the offence punishable under Ss. 8(C), 22, 25, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short "the Act") on the basis of the charge-sheet filed by the Inspector of Police, Narcotic Cell, C.I.D., Hyderabad, in Crime No. 253 of 2000 of Bowenpally Police Station.

(3.) Criminal Petition No. 1093 of 2001 is filed by A.1 an A.2 in the aforementioned Sessions case seeking bail. Hence, they are being disposed of by this common order.