CHEPURAPALLI NAGESHWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Ss. 437 and 439 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking regular bail to the petitioner/ A1 in Crl.P.No.5884, petitioner/A2 in Crl.P.No.5292 of 2022, petitioner/A3 in Crl.P.No.5916 of 2022 and petitioner/A4 in Crl.P.No.314 of 2022 on the file of Jagadgirigutta Police Station, Balanagar Division, Cyberabad, registered for the offences punishable under Sec. 8(c) read with 20(b)(ii)(C) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) Since all the petitioners are Accused Nos.1 to 4 in Crime No.314/2022, these Criminal petitions are heard together and disposed off by way of this common order.

(3.) The case of the prosecution is that on 4/5/2022, the Jagathgirigutta Sub Inspector intercepted a car in which four persons i.e. petitioner/A1 in Crl.P.No.5884, petitioner/A2 in Crl.P.No.5292 of 2022, petitioner/A3 in Crl.P.No.5916 of 2022 and petitioner/A4 in Crl.P.No.5883 of 2022, were present. In the dickey of the car 50 packets of ganja was found and when weighed the 50 packets, the weight was 104.69 Kgs. The said contraband was seized.