JADAV BADRU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner is the sole accused in Crime No.82 of 2020 of Prohibition and Excise Police Station, Zaheerabad, Sangareddy District. The offence alleged against the petitioner is under Section 8(b) read with Section 20(a) and 20(b) (i) of NDPS Act.

(2.) Heard Sri Palle Sriharinath, learned counsel for the petitioner and learned Assistant Public Prosecutor.

(3.) Learned counsel for the petitioner would submit that the petitioner has taken the land on lease and nothing is recovered from him. With the allegation that the petitioner is cultivating the ganja plants in the land, the officials of Prohibition and Excise have registered the present case against the petitioner. He sought anticipatory bail to the petitioner considering his health condition.