LAWS(TLNG)-2022-2-22

ANUMULA REVANTH REDDY Vs. STATE

Decided On February 02, 2022
Anumula Revanth Reddy Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner before this Court, who was the Member of Legislative Assembly and is now, at present, the Member of Parliament, has filed the present writ petition stating that large number of drug mafias are illegally operating in the State of Telangana and the respondent/State does not have a specialized agency to carry out investigation in such large scale drug operations. It has also been stated that the Narcotics Drugs and Psychotropic Substances Act, 1985, has made an express provision for constituting a central authority for the purpose of exercising powers and functions of Central Government and as a consequence, Narcotics Control Bureau was established on 17/3/1986, which is the apex body in the country to deal with such crimes and it also takes all possible steps to curb the drug trafficking in the country. The petitioner has made the following prayers in the relief clause:-