M. CHANDER NAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the order dated 03.09.2020 in Crl.M.P. No.411 of 2020 in Cr.No.285 of 2020 passed by the learned Special Sessions Judge for the trial of Cases under NARCOTIC Drugs and Psychotropic Substances Act - cum - I Additional Sessions Judge, Khammam, and also for consequential direction of interim custody of the crime vehicle.

(2.) Heard Mr. R. Mangulal, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent - State. Perused the entire material on record.

(3.) The crime vehicle i.e., Car bearing registration No. AP 09 BH 6902 was seized in Crime No.285 of 2020 by Bhadrachalam Police Station. The offence alleged against the accused therein is under Sections 8 (c) read with 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act').