C.ADITHYA NARAYANA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') (for short 'BNSS') by the petitioner/accused No.8 to quash the proceedings against him in SC NDPS.No.308 of 2024 on the file of II Additional Metropolitan Sessions Judge at Nampally, Hyderabad registered as FIR No.165 of 2024 on the file of P.S.Karkhana. The offence alleged against the petitioner-accused No.8 is under Sec. 27 of the NDPS Act, 1985 (for short 'Act').

(2.) Brief facts of the case are that on 3/7/2024, on receiving credible information, the Sub-Inspector of Police, P.S. Karkhana, went to the said place and found accused Nos.6 and 7 under the influence of psychotropic substance and were unable to stand properly. Basing on the confession statement of accused Nos.1 to 3 that the petitioner herein is the consumer, he was arrayed as accused No.8 in the crime and a case in Crime No.165 of 2024 was registered against the accused. After completion of investigation, charge sheet was filed and the learned Sessions Judge has taken cognizance and numbered the case as S.C. NDPS No.308 of 2024.

(3.) Heard Sri T.Pradyumna Kumar Reddy, learned Senior counsel representing Sri T.Anirudh Reddy, learned counsel for the petitioner/ accused No.8 and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1 - State.