STATE OF TELANGANA Vs. NIRANJAN KUMAR JAIN

JUDGEMENT

(1.) This Criminal Petition is filed to quash the order dtd. 27/1/2022 passed by the Metropolitan Sessions Judge, Hyderabad in Crl.M.P.No.127 of 2022 in Crime No.10 of 2022.

(2.) Heard Sri P. Pratap Reddy, learned Public Prosecutor for the petitioner/State, Sri Duvva Pavan Kumar, learned counsel appearing for respondent Nos.1, 4, 5 and 9, Sri Kishore Rai, learned counsel appearing for the 2nd respondent, Sri K. Giridhar Raju, learned counsel appearing for respondent No.3, Sri Dammalapati Srinivas learned senior counsel, representing Sri Vimal Vasi Reddy, learned counsel appearing for 6th respondent, Sri Gopalakrishna Gokhale, learned counsel appearing for the 7th respondent and Sri E. Uma Maheshwara Rao, learned counsel appearing for 8th respondent.

(3.) The respondent Nos.1 to 9 are accused Nos.10 to 18 in Crime No.10 of 2022. The offence alleged against them is under Sec. 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act '). As per the complaint and the remand report dtd. 6/1/2022 and 20/1/2022, the allegations against the respondents herein are that they are customers/consumers of A-1 and had addicted in consumption of cocaine and regularly were in contact with A-1 over whatsapp call. They have purchased the cocaine drug from A-1 illegally for their consumption.