VEGESNA CHAITANYA KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused No.3 in S.C.NDPS.No.17 of 2022 on the file of I Additional District & Sessions Judge, Bhongir for the offences under Ss. 8(c) r/w 21(b) r/w 22(b) r/w 29 of Narcotic Drug and Psychotropic Substances Act, 1985 (for short 'the Act').

(2.) The petitioner is being prosecuted for consumption of narcotic drug. It is the case of the Choutuppal police that on reliable information, conducted raid near Highway-9 hotel at Choutuppal and apprehended three persons A1 to A3. Seizures were affected and proceedings were drafted in accordance with the procedure laid down. The police, during the course of investigation, identified this petitioner as a consumer.

(3.) The police, having concluded investigation filed charge sheet for the offences under Ss. 8(C) r/w 21(b), 22(b) and 27 of the Act. According to the charge sheet, this petitioner is liable for the offence under Sec. 27 of the Act.