GUNDARTI GANESH GOUD 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-1, for grant of anticipatory bail in F.No.48/1/8/2021/NCB/SUB-ZONE/HYD dated 15.07.2021, having received summons under Section 67 of the NDPS Act issued by the Intelligence Officer, NCB, Hyderabad Sub-Zone.

(2.) Heard the learned counsel for the petitioner/A-1, the learned Assistant Public Prosecutor representing the respondent-State and Sri B. Narasimha Sarma, learned counsel and perused the record.

(3.) Learned counsel for the petitioner/A-1 would submit that the petitioner is innocent of the offences and he is no way concerned with the alleged offence. The petitioner/A-1 is a law-abiding citizen and is prepared to abide by any condition which this Court may deem fit to impose in case of granting anticipatory bail. Hence, he prayed to grant anticipatory bail to the petitioner/A-1.