KAMPAT PHANI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) All these Criminal Petitions under Ss. 437 and 439 Cr.P.C. are filed by the petitioners - Accused Nos. 5, 2, 3, 4 and 1 respectively in NCB F.No. 48/1/10/2021/NCB/SUBZONE/H;YD on the file of Intelligence Officer, NCB, Hyderabad Sub-Zone registered for the offence punishable under Sec. 8(C) read with Sec. 22(C), 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, seeking bail.

(2.) The case of the prosecution in brief is that on 14/8/2021, at about 13.30 hours, on receipt of reliable information that Yachamaneni Sudhakar (Accused No.1) aged about 45 years, whitish-complexioned person of Patwari Enclave, Opposite IDL Colony, Hyderabad with around 3 kgs. of Alprazolam was coming in a car bearing Registration No. AP 09 CU 7710 along with other person to sell the contraband to one Allanki Naresh (Accused No.2) for approximately Rs.12.00 lakhs who will also come in a car bearing Registration No. TS 11 EC 7292 along with one other person and the exchange of contraband and money will take place near Ujwala Grand on Medak - Hyderabad Road, Gandi Maisamma, Domara Pochampally Dindigul, Medchal- Malkajgiri, at around 16.00 hours, a team of NCB, Hyderabad proceeded to the above mentioned location, secured two independent witnesses and intercepted the persons came in the above said vehicles while exchanging the bags having cash and contraband and seized 3. 2 kgs. of Alprazolam, Rs.12.75 lacs cash in the presence of independent witnesses under panchanama dtd. 14/8/2021. Accused Nos. 1, 2, 3 and 4 were summoned to give their voluntary statements. During the course of investigation, search operations were conducted at the residence of Accused No.1 and M/s Shree Karthikeya Life Sciences, Balanagar and recovered 50 gms. of Alprazolam and raw material used in manufacture of Alprazolam.

(3.) Crl.P.No. 297 of 2022 (Accused No.1):