ROHIT CHANDRA SHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioneraccused No.1 to quash the proceedings against him in S.C.N.D.P.S.No.144 of 2023 on the file of the learned Metropolitan Sessions Judge, Nampally at Hyderabad, registered for the offences punishable under Ss. 8(c) read with 20(b)(ii)(B), 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act, 1985').

(2.) Heard Sri S.Ganesh, learned counsel for the petitioner-accused No.1 and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor appearing for the State and perused the record.

(3.) As per the case of the prosecution, on 28/10/2022 at about 15:00 hours, the Police seized Ganja weighing about 1.10 kgs, 3 chocolate bars mixed with hash oil wrapped in foil from the accused No.3 at MCH Ground, Musheerabad.