GOUNDLA SANGAMESHWAR GOUD Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') by the petitioner, who is arrayed as accused No.1, seeking bail in F.No.48/1/4/2024/NCB/HZU of Narcotics Control Bureau, Hyderabad Zone, registered for the offence punishable under Ss. 8(c) read with Sec. 22(c), 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, 'NDPS Act').

(2.) Heard Mr.B. Srinivas Rao, learned counsel for the petitioner, and Mr. P.Shashi Kiran, learned counsel for the respondent.

(3.) The case of prosecution in brief is that on 22/9/2024, the Sub-Inspector of Police, Narcotics Control Bureau, Hyderabad Zone, on receiving information that the petitioner is trafficking a substantial quantity of Alprazolam to Medak, via Hyderabad route in a Maruthi Suzuki Ertiga Car bearing No.TS 07 EV 5557, he along with staff intercepted the vehicle before entering the Raikal Toll Plaza on Jadcherla, Shadnagar. On enquiry, the driver of the car, namely Thodeti Krishna, and the petitioner confessed about trafficking of alprazolam and 6.03 kgs. were seized from them under a cover of a panchanama. Hence, registered the present complaint.