KAMPATI PHANI KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the submission of Sri V. Gopalakrishna Gokhley, learned counsel for the petitioner/Accused No.5 and also Sri B. Narasimha Sarma, learned Special Public Prosecutor for Narcotic Bureau.

(2.) Seeking to quash the order that is rendered by the Court of Metropolitan Sessions Judge-cum-Special Judge for NDPS Cases, Medchal-Malkajgiri District, in Crl.M.P.No.1673 of 2022 in Crime NCB F.No.48/1/10/2021/NCB/SUB-ZONE/HYD, dtd. 12/7/2022, the present Criminal Petition is filed.

(3.) The petitioner, who is arrayed as Accused No.5 moved an application for grant of bail under Sec. 439 Cr.P.C. r/w. Sec. 37 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act") r/w. Sec. 167(2) Cr.P.C. The trial Court, through order in Crl.M.P.No.1673 of 2022 in Crime NCB F.No.48/1/10/2021/ NCB/SUB-ZONE/HYD, dtd. 12/7/2022, dismissed the said application. Aggrieved by the same, the petitioner approached this Court seeking to quash the said order.