STATE OF TELANGANA Vs. AKARAM RANJITH

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 439 (2) of the Code of Criminal Procedure (Cr.P.C.) to cancel the bail granted to respondent - accused vide order dated 08.10.2020 in Crl.P. No.4614 of 2020.

(2.) Respondent herein is accused No.1 in Crime No.19 of 2020 of Excise Police Station, Secunderabad. The offence alleged against him is under Section - 8 (c) read with 20 (b) (ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(3.) Heard the learned Public Prosecutor appearing on behalf of the petitioner - State and Mr. Ajay Kumar Madisetty, learned counsel for the respondent - accused No.1.