RAJAN LIKHIL SAI Vs. STATE OF TELENGANA

JUDGEMENT

(1.) This Criminal Petition has been filed seeking to quash the proceedings in Crime No.840 of 2025 on the file of Dundigal Police Station, Cyberabad Commissionerate, wherein the petitioner has been arrayed as accused No.2 for the offence punishable under Sec. 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) Heard Sri E.Venkata Siddhartha, learned counsel for the petitioner and Mr.V.Jithendar Rao, learned Additional Public Prosecutor for respondents.

(3.) Learned counsel for the petitioner submitted that the petitioner has not committed any offence and he has been falsely implicated in the present crime. Even according to the allegations made in the complaint, no contraband was seized from the possession of the petitioner. However, based on the medical test, the petitioner was implicated as an accused on the ground that the investigation revealed that the petitioner had consumed the contraband, namely Ganja. He further submits that, on the request made by the petitioner, he was referred to the Government Hospital for Mental Care, Hyderabad, wherein the petitioner underwent treatment and attended counselling sessions from 9/9/2025 to 17/9/2025. Thereafter, the concerned authorities conducted a medical test, and in the said test, the result was found to be negative. The Superintendent of the said hospital issued a medical certificate to that effect on 19/9/2025.