YERUGANTLA RAVITEJA GADDAM BHUVAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A2, for grant of bail in Crime No.87 of 2021 of Raghunadhapalem Police Station, Khammam District, registered for the offences punishable under Sections 304-A and 337 of IPC and Section 8(c) r/w 20(b) of Narcotic Drugs Psychotropic Substance (NDPS) Act, 1985.

(2.) Heard the learned counsel for the petitioner/A2, the learned Assistant Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/A2 would submit that the petitioner/A2 is innocent and he has nothing to do with the alleged seizure of 200 kgs of ganja said to be transported in the car bearing No.TS 32T 4776 on 28.04.2021. The petitioner/A2 is falsely implicated in the subject crime and ultimately prayed to allow the criminal petition as prayed for.