GUNDLAPALLY SHIVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri V.Sudhakar Babu, learned counsel for the petitioner, as well as the learned Additional Public Prosecutor who is representing the respondent-State.

(2.) The petitioner, who is arrayed as accused No.1 in Crime No.970 of 2022 of Hayathnagar Police Station, has moved the present Criminal Petition under Sec. 439 Cr.P.C. for grant of bail.

(3.) The matrix of the case, as could be perceived through the contents of Part-I Remand Case Diary, is that the petitioner and accused No.3 hail from the same village. Both of them got acquainted with accused No.2. All of them decided to purchase ganja from agency areas and sell the same at Hyderabad. Accordingly, they purchased 50 kgs of ganja and loaded the said contraband in a Maruti Brezza vehicle and were proceeding. Accused No.3 got down in the midway. While the petitioner and accused No.2 were going towards Hyderabad, the vehicle was intercepted by Police and the contraband was seized.