KANNEBOINA RAMESH Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri Palle Nageswara Rao, learned counsel representing the petitioners and the learned Additional Public Prosecutor, Sri Prahlada Reddy.

(2.) Petitioners-Accused Nos. 1 and 3 in Crime No. 15 of 2007 had moved the present bail application under Sections 437 and 439 of Criminal Procedure Code (hereinafter referred to in short as "Code" for the purpose of convenience) praying for the relief that the petitioners be enlarged on bail in connection with the aforesaid Crime No. 15 of 2007 on the file of Advimutharam P.S., Karimnagar District.

(3.) The case of the prosecution is that on 17.2.2007, on credible information, the Sub-Inspector of Police along with his men went to Lambadipalli near Narapu Chettu, Hamlet of Korlakunta Village and conducted vehicle checking and at about 12.25 hours, they found silver colour Maruti Car bearing Registration No.AP-5-C- 2232, under suspicious circumstances. On searching in the car, four persons were found including the driver and another female. The police basing on the cover of panchanama registered a case in Crime No.15 of 2007 under Section 8(c) read with Section 20(b) of Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act" for the purpose of convenience). It is stated in the application that the petitioners are innocent persons and had not committed any offence and they had been falsely implicated. It is also stated that for no fault of them, they have been languishing in District Jail, Karimnagar from 8.2.2007 and the police have already completed their investigation and only charge sheet has to be filed. It is also stated that the petitioner moved Criminal M.P. No.104 of 2007 before the Court of the I Additional Sessions Judge, Karimnagar praying for grant of bail and the learned Judge was pleased to dismiss the said application on 13.3.2007.