ISLAVATH SHANKER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Crl.P.No.3532 of 2020 is filed under Sections 437 and 439 of the Code of Criminal Procedure, 1973 (for short, 'CrPC) by the petitioner/A.1 and the Crl.P.No.3533 of 2020 is filed by the petitoner/A.2 seeking to grant regular bail to them in Cr.No.219 of 2020 pending on the file of the Station House Officer, Khanapuram Haveli Police Station, Khammam district registered for the offence under Section 8 read with Section 20(b) (II) (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act').

(2.) Heard Sri N.Murali Manohar Reddy, learned counsel for the petitioners/A.1 and A.2 and learned Asst. Public Prosecutor for the respondent-State and perused the record.

(3.) As per the remand report and charge sheet, the allegations against the petitioners herein are as follows:- A.1 to A.6 are associates with each other and they are doing ganja business. The A.1-Islavath Shankar is resident of Islavath Thanda village, Mahaboobabad Mandal and District and A.2-Badavath Soniya is resident of Dharmaram village, Maripeda mandal of very same district. The A.1 is running JCB vehicle and on his JCB vehicle works, he went to Bhadrachalam, where he got acquaintance with Alokh of Rampur village, who is doing ganja business. On his advice, A.1 has joined with him in ganja business on salary basis.