MAKKALA DEVADAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner herein is accused in Crime No.496 of 2020 on the file of Subedari Police Station, Warangal District. The offence alleged against the petitioner is under Section 5(a) of the Explosive Substance Act.

(2.) Heard Sri M.Koteswara Rao, learned counsel for the petitioner and learned Public Prosecutor. Perused the record.

(3.) The complaint dated 01.11.2020 was lodged by the Sub-Inspector of Police. It is alleged that offence was detected on 01.11.2020 and reported the same to the de facto complainant. He along with his staff proceeded to conduct patrolling near Reliance Smart Super Market, Balasamudram, Hanmakonda on receiving information that some explosives are stored in H.No.1-7-1520, Balasamudram. They have found three cotton boxes, out of them, one cotton box containing green colour about 256 meters of safety fuse, second cotton box containing 239 electric detonators and another cotton box containing 35 Jillitin sticks (Ideal Power) and one white colour polythene bag containing about 25 kgs of Ammonium Nitrate, all worth Rs.20,000/-. The said material was seized under a cover seizure of panchanama. On enquiry, they came to know that petitioner herein is the owner of the said house and he kept the above explosive material in his house without taking any permission from the concerned authorities to utilize the same to work with his compressor vehicle. Thus, he had committed offence under Section 5(a) of the Explosive Substance Act.