ERUKULA YADAIAH GOUD Vs. STATE

JUDGEMENT

(1.) Since these Criminal Petitions are filed, under Sec. 437 and 439 of Cr.P.C., seeking regular bail, by different accused i.e., Crl.P.No.9252 of 2023 (filed by A2), Crl.P.No.9302 of 2023 (filed by A.1) and Crl.P.No.9314 of 2024 (filed by A3) in same crime viz., Cr.No.48/1/6/2023/NCB/SUB-ZONE/HYD, they are being taken up together for disposal by way of this Common Order.

(2.) The above crime was registered against the Petitioner and others for the offence punishable under Ss. 8(c) read with 22(c), 28 & 29 of NDPS Act.

(3.) The Prosecution's case, in brief, is that on 5/6/2023, the Intelligence Officer of the Union of India's NCB received information regarding the manufacturing of a large quantity of Alprazolam in the production block of CPR Laboratories Pvt. Ltd. in Atchuthapuram APSEZ, Rambilli Mandal. Acting on this information, the Intelligence Officer, along with mediators, found A.1 to A.3 at the production block, where they were packing materials in drums. Subsequently, 119.5 kgs of light yellow powder, suspected to be Alprazolam, were seized from the drums, along with equipment, in the presence of the laboratory owner, under the NDPS Act. A.1 to A.3 confessed to their involvement in the manufacturing, possession, and attempted transportation of the substance.