ANIL BABRUWAN KALE Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 Cr.P.C. is filed by petitioner - Accused No.2 in NCB F.No. 48/1/4/2021/NCB/SUB-ZONE/HYD registered for the offence punishable under Sec. 8(c) read with Sec. 20(b)(ii)(C), 28 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985, seeking bail.

(2.) The case of prosecution is that on 31/03/2021 at around 10.00 hours, on receipt of credible information of illegal transportation of dry ganja, NCB officials intercepted Mahindra Bolero Pick Up vehicle bearing Registration No. MH 46 AF 6325 near Pedda Amberpet Toll Plaza on Nehru Outer Ring Road, and found 332 kgs. of ganja in 14 plastic gunny bags and seized the same.

(3.) Learned counsel for petitioner Sri Palle Sriharinath submits that petitioner was arrayed as Accused No.2 in this crime. He submits that petitioner is arrested and remanded to judicial custody on 31/03/2021 and he has been languishing in jail from the last 185 days, hence, his case may be considered for grant of bail.