RAJU ANTHONY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THE Criminal Petition is filed under Sections 437 and 439 Cr.P.C by the petitioner/A -1 (among other accused, it appears involved in NCB File No.VIII/48/1/1/2014 -NCB Subzone, Hyderabad. The nature of the offence referred is Section 8(c) read with Sections 22, 23, 25A, 28, 29 and 30 of NDPS Act. It is on apprehension of the accused and seizure of some contraband, which it appears the controlled substance allegedly meant for manufacturing a psychotropic substance by name methamphetamine.

(2.) THE contention of the learned counsel for the petitioner is that he is innocent and falsely implicated and the alleged seized substance is not a narcotic drug or psychotropic substance to make him liable for any accusation, hence to grant bail. The Learned Special Public Prosecutor opposed the bail. Heard both sides and perused the material on record.

(3.) NOW the points that arise for consideration are: