VISHAL SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A2, seeking to grant anticipatory bail in Cr.No.426 of 2019 on the file of Prohibition and Excise Station, Dhoolpet, registered for the offences under Section 8(c) read with Section 20(b)(ii)(B) of NDPS Act.

(2.) Heard learned counsel for the petitioner/A2, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The case of the prosecution is that on 22.08.2019 at 1.30 PM, on credible information, the Prohibition and Excise Sub-Inspector along with his staff conducted route watch in front of Prakash Talkies, Mangalhat, Hyderabad, and found illegal transportation and selling of dry ganja by A1 and seized 1.1 kgs of dry ganja containing in black polythene cover along with a vehicle and later, the police registered the aforesaid case against A1 to A4.