BODAS RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of Cr.P.C., seeking pre-arrest bail to the petitioners/accused Nos.2 and 3 in the event of their arrest in connection with C.O.R.No.103 of 2022, pending on the file of Prohibition and Excise Station, Bhadrachalam, Bhadradri Kothagudem District, registered for the offence punishable under Sec. 8(C) read with 20(b)(ii)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "N.D.P.S.Act, 1985").

(2.) Heard learned counsel for the petitioners/accused Nos.2 and 3 and learned Assistant Public Prosecutor for the respondent-State.

(3.) The case of the prosecution is that on 3/5/2022, the Excise Police, Bhadrachalam stopped Swift Car and found 150 kgs. of dry ganja in the dicky of the Car and three persons were travelling in the said car and two of them escaped and only accused No.1 was arrested. The arrested accused No.1 had stated the names of these petitioners in the panchnama saying that they were the persons, who escaped after stopping the Car.