CHILUKA SAIDI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking regular bail to the petitioners/A2 in Crime No.305 of 2021 on the file Abdullapurmet Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sec. 8 ((THELAW)) read with 20 (B) (ii) (C) of NDPS Act, 1985.

(2.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State and perused the record.

(3.) The case of the Abdullapurmet Police is that they have arrested this petitioner and others for the reason of being in possession of 200 Kgs of dry ganja. After completion of investigation charge sheet is filed against this petitioner and Accused Nos.1 and 3 to 6 are shown as absconding.