(1.) This Criminal Revision Case is filed against order dtd. 13/7/2023 passed in Crl.M.P.No.164 of 2021 in S.C.No.317 of 2019 on the file of Principal District and Sessions Judge at Wanaparthy, dismissing the discharge petition filed by the petitioner, who is A1 in S.C.No.317 of 2019,.
(2.) Brief facts of the case are that on 21/2/2017 at 16.30 hours, officer-L.W.9 received credible information about the illegal possession of explosive substances at Thatipamulla village. L.W.9 along with police constables LWs 1 to 3 rushed to Sy.No.481/U, 481/R in the limits of Thatipamula village and searched at quarry of M/s.Neelam Goud Builders and Developers. In one room, the police found ideal power 90 company gelatin sticks 280, busters-36, detonators 162. Meggar box batters-3, ammonium nitrate-180 kgs and ideal cord fuse-03 kept in stock without taking any precautionary measures and that it may endanger human life. L.W.9 seized the property in the presence of mediators LWs 5 and 6 and affixed the panch chits to the property after sealing the property. The scene of offence is located in Thatipamula village outskirts in the premises of M/s.Neelam Goud Builders and Developers Crusher Machine located in Sy.No.481/U, 481/R. On enquiry about the owner of the crusher it was revealed that the Revision Petitioner/Accused No.1 S.Neelam Goud, S/o.Narayan Goud, R/o.Takkasila village, Undavelli Mandal is the owner. On the basis of above search and seizure proceedings, SHO-L.W.10 registered Cr.No.34 of 2017 under Sec. 3, 4, 6 of Explosive Substances Act, 1908 (for short 'the Act of 1908') and took up investigation.
(3.) The case against the revision petitioner in the charge sheet is that he is the owner of Neelam Goud Stone Crusher, having purchased the property eight months ago from one Pulla Reddy R/o.Banaganapally village of Kurnool District. A2 is the supervisor of the same crusher and A3 is the supplier of explosive substances.