SHAIK IRFAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.1, for grant of bail in Crime No.34 of 2021 on the file of Dummugudem Police Station, Bhadradri-Kothagudem District, registered for the offence punishable under Section 8(c) r/w 20(B) of The Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act ').

(2.) Heard the learned counsel for the petitioner/A.1, the learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The learned counsel for the petitioner/A.1 would submit that the Ganja belongs to one Shaik Sharook, who is arrayed as A.2 in the subject crime. The petitioner/A.1 is only driver of the car bearing registration No.HR-36-Q-0543. He is innocent and he has nothing to do with the ganja seized in this case. False case has been foisted against the petitioner/A.1 and he has no role to play in procuring ganja and ultimately prayed to allow the Criminal Petition as prayed for.