BACHU RADHA KRISHNA Vs. SENIOR INTELLIGENCE OFFICER

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/A-1 to release him on bail in connection with S.C.No.6 of 2017 on the file of the Special Judge for Trial of Cases under NDPS Act and Metropolitan Sessions Judge, Cyberabad at L.B. Nagar, Hyderabad (F.No.DRI/HZU/48C/ENQ-11(INT-09)/2016), registered for the offences punishable under Sections 8 and 9 read with Sections 22, 25, 28 and 29 of the NDPS Act.

(2.) Heard the learned counsel for the petitioner/A-1 and the learned Special Public Prosecutor and perused the record.

(3.) Learned counsel for the petitioner submits that the petitioner is innocent of the crime alleged and that the police have foisted a false case against him. It is further submitted that the petitioner is in custody since 14.06.2016. He is willing to abide by any terms and conditions that are imposed by this Court in the event of granting his bail. Hence, it is prayed to enlarge the petitioner/A-1 on bail.