ALLI PRASAD 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-6, for grant of anticipatory bail in Crime No.274 of 2020 of P.S. Maripeda, Mahabubabad District, registered for the offences punishable under Section 8(c) read with 20 of the NDPS Act.

(2.) Heard the learned counsel for the petitioner/A-6, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that on 10.12.2020 at about 14.00 hours while the complainant was performing patrolling and vehicle checking, A-1 to A-4 were found in suspicious manner and found transporting dry ganja of 50 kgs and when apprehended, they alleged that they have purchased the same from A-5 and the petitioner/A-6. Hence, the complaint.