MOHAMMED HAKEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A5, seeking to grant anticipatory bail to him in Cr.No.311 of 2020 on the file of Kakatiya University Campus Police Station, Warangal District, registered for the offence 8(c) read with Section 20(b)(ii) of NDPS Act, 1985, against him.

(2.) Heard learned counsel for the petitioner/A5, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) It is alleged in the complaint that on 21.11.2020 at 12.00 hours at Chinthaguttu Bridge, while the S.I. of Police along with his staff was conducting vehicle check, they stopped a car and lorry and found four persons in those vehicles, and on interrogation, they revealed their names and on search of car, they found 50 bags containing 2 Kgs of dry ganja in each bag and in the lorry, they found 50 bags containing 2 kgs of dry ganja in each bag, total 200 kgs of dry ganja. The police seized the said contraband under a cover of panchanama and registered a case against the accused.