NENAVATH PARAITSURAM SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/A-3, for grant of anticipatory bail in Crime No.50 of 2021 of Medak Town Police Station, Medak District, registered for the offence punishable under Section 20-B of the N.D.P.S. Act, 1985.

(2.) Heard the learned counsel for the petitioner/A-3, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) It is submitted by learned counsel for the petitioner that the prosecution is trying to arrest the petitioner at any time, though there is absolutely no offence on record that the petitioner is also involved in transporting ganja. It is further submitted that basing on the confessional statement of the other accusd, the name of the petitioner has been arrayed as A-3 in the crime. He submits that the petitioner is ready to abide by any conditions, which this Court may deem fit to impose in case of granting anticipatory bail. Hence, he prayed to grant anticipatory bail to the petitioner/A-3.