KURVA RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Seeking the Court to enlarge the petitioner, who is arrayed as accused No.1 in Crime No.735 of 2022 of Shadnagar Police Station, Cyberabad, on bail, the present Criminal Petition is filed under Sec. 439 Cr.P.C.

(2.) Heard Sri M.Amarnath, learned counsel for the petitioner, as well as Sri T.V.Ramana Rao, learned Additional Public Prosecutor who is representing the respondent-State.

(3.) The matrix of the case, as could be perceived through the contents of the First Information Report, is that the Station House Officer, Shadnagar Police Station, who received credible information that one person is coming from Jadcherla side by a private vehicle carrying huge quantity of ganja and is proceeding towards Hyderabad through NH.44, made a GD entry to that effect and proceeded to Raikal Toll gate and apprehended the petitioner. In the presence of the mediators, Police seized 110 kgs of ganja which was present in four plastic bags from the Tata Hexa vehicle under a cover of panchanama. The seized material and the petitioner were produced before the Inspector of Police, Shadnagar Police Station immediately.