SAGIRAJU RANGARAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is Accused No.2, has filed the present application under Sections 437 and 439 of Cr.P.C., seeking enlargement on bail in NCB.F.No.48/1/3/2019/ NCB/SUB-ZONE/HYD on the file of Narcotic Control Bureau, Hyderabad, registered for the offences punishable under Section 8(c) r/w. Sections 22(c), 28, 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "the NDPS Act").

(2.) The case of the prosecution is that on 13.05.2019, near Aparna Palm Groove locality, Phase-III, Kompalle, the NCB officials have intercepted three cars and seized 9.920 kgs of Alprazolam contained in polythene bags from the possession of the petitioner.

(3.) Heard learned counsel appearing for the petitioner/A.2 and the learned Special Public Prosecutor appearing for the respondent NCB. Perused the material on record.