PERICHARLA SRIRAMA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused No.1 under Sec. 437 & 439 of the Criminal Procedure Code seeking bail in Crime No. (C.O.R.No.) 157 of 2022 of Station House Officer, Prohibition and Excise, Zaheerabad Station, Zaheerabad, registered for the offence under Sec. 8 (C) read with Sec. 22 (b) of the Narcotic Drugs and Psychotropic Substance Act, 1985.

(2.) Heard Sri Srinivas Chathurvedula, learned counsel for the petitioner/accused No.1 as well as Sri T.V. Ramana Rao, learned Additional Public Prosecutor for the Respondent / State and perused the record.

(3.) The case of the prosecution, in brief, is that on 5/12/2022 at about 09:30 AM., the Prohibition and Excise Officials having reliable information regarding illegal transportation of Narcotic drugs from Goa to Hyderabad, by a Car bearing No. TS 07 GZ 9957 passing through the Excise check-post at Chiragpally, on National Highway No.65. On watch, the Excise Officials stopped Polo car and found three male and one female persons and searched the car. The two Gazetted Officers, who are available in Excise team have searched the petitioner/accused No.1 and found one capsule of cocaine which is 13.7 grams weight. The petitioner / accused No.1 confessed that he along with other accused purchased the said contraband at Carl-Cox event at Marbela Beach resort Goa on 3/12/2022 and that he along with three friends in the vehicle have consumed the drug together at their places and previously too they had been to Goa to take drug and further confessed that all of them have a share in purchase of said contraband. The Excise Officers have seized contraband packet, cell phones and vehicle by conducting panchanama.