SHAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A-1 seeking to grant bail to him in connection with Crime No.219 of 2019 on the file of Hasanparthy Police Station, Warangal District, registered for the offences punishable under Sections 8 (b) and 20 (b) (ii) (B) of N.D.P.S. Act read with Section 25 (i) (a) of the lndian Arms Act.

(2.) Heard the learned Counsel appearing for the petitioner/A-1, learned Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioner submits that the petitioner has nothing to do with the alleged offences and he has been falsely implicated in the crime. He further submits that A-3 has already been enlarged on bail by the Court below; that the petitioner is in judicial custody since 02.11.2019; that the entire investigation has been completed and FSL report has already been filed. He further submits that the petitioner is ready to abide by any condition that may be imposed by this Court in the event of his enlargement on bail.