KEVAL CHAND KUMAWATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for regular bail. Petitioner is accused No.1 in Crime No.1584 of 2020 pending on the file of Rajendranagar Police Station, Cyberabad. The offence alleged against the petitioner is under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) Heard Sri Pilli Nagaraj, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) A perusal of the remand report would reveal that the petitioner is involved in selling, purchasing and possessing narcotic drug which is a prohibited item through out the country. The petitioner hails from Rajasthan State. He migrated to Hyderabad about one year ago along with his family members. He is doing artificial jewellery business and established a shop at Dargah Khalij Khan in a rented premises. He is running the said shop in the name and style of Sonu Artificial Jewellery. Accused No.2 is lorry driver. He also hails from Rajasthan State. He used to visit Hyderabad with a lorry for importing goats etc. In the said course of action, he used to meet the petitioner - accused No.1 in Hyderabad.