PRAKASH SINGH GELHOT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner- Accused No.2 to quash the order dtd. 3/2/2023 in Crl.M.P.No.48 of 2023 in Crime No.145 of 2022, passed by the I Additional District and Sessions Judge at Mahabubnagar, rejecting the application filed by the petitioner under Sec. 451 of Cr.P.C. for return of passport and consequently, return the passport of the petitioner.

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

(3.) The petitioner was investigated for the offence under Sec. 8(b) read with 20(a) (b) (i) (a) of NDPS Act, 1985 in PCOR No.145 of 2022 on the file of Prohibition and Excise Inspector, Jadcherla. After completion of investigation, police filed charge sheet stating that this petitioner who was arrayed as accused No.2 in the crime was not complicit of any offence and accordingly, deleted the name of this petitioner and filed charge sheet against accused No.1 only.