SAYYAD ASHRAF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') by the petitioner, who is arrayed as accused No.2, seeking bail in S.C.NDPS No.1794 of 2022-New (Old S.C.NDPS No.129 of 2021) on the file of the I Additional District and Sessions Judge, Medchal-Malkajgiri District, in connection with Crime file No.DRI/HZU/48-A/ENQ-122(INT)/2020 on the file of the directorate of Revenue Intelligence, Hyderabad Zonal Unit, Malkajgiri District.

(2.) Heard Mr.Ashwin Kumar, learned counsel for the petitioner and Mr.V.T.Kalyan, learned counsel, representing Mr. N. Avaneesh, learned standing counsel for the respondent.

(3.) The sum and substance of the case of the Directorate of Revenue Intelligence (DRI) is that on prior information, on 15/12/2020 at about 13.00 hours, they secured the independent witnesses and a way laid at Sree Bekary, Temple Alwal, Secunderabad and they found that the petitioner ' accused No.2 alighted from the auto and meanwhile, accused No.1 came to him and handed over the polythene parcel. Then the DRI Officials intercepted and seized the polythene parcel from the possession of the petitioner ' accused No.2 and both of them were taken to custody. Thereafter, on the disclosed statement made by accused No.1, the officials went to M/s. Sri Anjaneya Engineering Works, IDA, Jeedimetla, Hyderabad and there, they found raw material used for making prohibited drugs. The officials also found that the seized polythene cover contains Mephedrone weighing about 3156 grams, which is commercial quantity. The officers had conducted panchanama at M/s. Sri Anjaneya Engineering Works, IDA, Jeedimetla, Hyderabad showing the seizure of polythene bag done at Sree Bekary and also raw material and other equipments used for manufacturing activity at Engineering Works at Jeedimetla. Thereafter, the present complaint is filed.