KARENGULA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C. ") seeking enlargement of the petitioner/Accused No.3 in Crime No.375 of 2021 on the file of the Station House Officer, Bhadrachalam Town Police Station, Bhadradri Kothagudem, registered for the offence punishable under Sec. 8(c) r/w Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act ').

(2.) Heard Sri J.P.Srikanth, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State and perused the record.

(3.) The facts of the case are that the petitioner is Accused No.3 in Crime No.375 of 2021 on the file of the Station House Officer, Bhadrachalam Town Police Station, Bhadradri Kothagudem, registered for the offence punishable under Sec. 8(c) r/w Sec. 20(b) of the NDPS Act. The case of the prosecution is that on 11/9/2021, the Bhadrachalam Town Police, while conducting search at the forest check post, stopped the car in which A1 to A3 were traveling and found 48 kgs of dry Ganja in the said car. A1 and A2 allegedly confessed that the same was purchased from A4 and A5 on the instructions of A6 and A7 at Dharakonda. The Police conducted panchanama and seized contraband of 48 kgs of Ganja. The petitioner/A3 was arrested and sent to judicial custody on 11/9/2021.