BHUKYA HOMJI NAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/Accused No.5 for grant of anticipatory bail in the event of his arrest in connection with Crime No.240 of 2019 of ITown Police Station, Nalgonda District, Telangana State, registered for the offence punishable under Section 20(b)(ii)(c) of NDPS Act, 1985.

(2.) Heard learned counsel for the petitioner/Accused No.5 and the learned Additional Public Prosecutor representing the respondent-State. Perused the record.

(3.) The allegation in the complaint would go to show that on 24.10.2019 at about 20.00 hours one P.Shankaraiah, SubInspector of Police, I Town Police Station, Nalgonda District, received information that one Md. Iliyaaz Ahmed alias Mubeen was selling Ganja along with other two persons. He visited the house which was newly constructing house and found 210 Ganja bags in a bathroom, transported in a DCM bearing No.AP 37Y 3345 on the direction of the petitioner/Accused No.5 and thereafter one Kamlesh transferred an amount of Rs.24,000/- to the petitioner's google pay Mobile No.9440807439. Except the above said allegation, no Ganja was found in the possession of the petitioner.