YELAGONDA BABU Vs. STATE OF TELANANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 Cr.P.C., is filed by the petitioner/Accused No.2 seeking anticipatory bail in the event of his arrest in Crime No.370 of 2021 of SHO, Palvoncha Town Police Station, Khammam District, registered for the offences punishable under Section 8(c) r/w. Section 20(b) of NDPS Act, 1985.

(2.) The case of the prosecution is that on 03.10.2021 at about 17-00 hours while the Sub-Inspector of Police, Palvoncha Town Police Station, along with his staff conducting vehicle checking in front of Abhaya Anjaneya Swamy Temple, near KTPS C Gate, Palvoncha, they found a Motor Cycle of Honda Livo No.TS-28 4458 in suspicious manner coming in a rash and negligent manner and that the said motor cycle was escorting the Maxima Auto which is not having number coming in rash driving, when the Auto driver tried to escape, the police chased and apprehended him. On interrogation, they revealed their identity and submitted that A-1 to A-4 purchased Ganja from Accused No.5 and transporting the same to sell at higher price. The total Ganja found was weighed at (91) Kgs. The Ganja, mobile phones, Maxima Auto and Motor Cycle bearing No.TS 284 4458 were seized from their possession under cover of panchanama in the presence of mediators. Basing on the confession and seizure panchanama, the Station House Officer, Palvoncha Town Police Station, registered a case in Crime No.370 of 2021 for the offences punishable under Section 8(c) r/w. Section 20(b) of NDPS Act, 1985.

(3.) Heard learned counsel for the petitioner/A-2 as well as the learned Assistant Public Prosecutor appearing for respondent/State. Perused the material on record.