(1.) In this petition filed under Section 437 and 439 Cr.P.C, the petitioner/A.1 seeks regular bail in F.No.DRI/HZU/48E/ENQ-13(INT-13) of 2016 whereof he was allegedly committed offences punishable under Section 25, 25(A), 28 and 29 of Narcotic Drugs and Psychotropic Substance Act, 1985 (for short "NDPS Act") for violation of Section 9(A) of NDPS Act.
(2.) The facts in brief are to the effect that on 30.07.2016, the Directorate of Revenue Intelligence Department, Hyderabad (DRI), along with independent mediators entered the premises of M/s.Surya Fine Chemicals situated at Plot No.183, IDP, Putlampalli, Kadapa and found accused in the premises with a red colour bag and on inspection of the said bag and the premises, the authorities found in the said bag two transparent polythene bags which contained white crystalline powder and on interrogation, the accused allegedly disclosed that the content in the two bags is Ephedrine Hydrochloride, which is a controlled substance. On inspection of premises, Rs.2 lakhs was found and accused allegedly confessed that the amount represents the sale proceeds of Ephedrine Hydrochloride. He further allegedly confessed that he sold the same to Palle Bhai of Gujarat. On inspection, the officers found some manufacturing instruments at the premises. With the detection kit, they tested the sample and it proved the presence of Ephedrine Hydrochloride. Though Ephedrine Hydrochloride was a controlled substance, the accused was not in possession of any license issued by the competent authority. The total quantity found in possession of accused was 45 kgs and it was valued at Rs.4,51,65,000/-. The contraband was seized under the panchanama and the accused was arrested and remanded to judicial custody. The case was investigated into and complaint was filed against the accused for violation of the provisions of Section 9(A) of NDPS Act punishable under Section 25, 25(A), 28 and 29 of NDPS Act.
(3.) Hence, the instant bail application.