K.ESHWARAIAH GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioners, who are A1 and A2 in PCOR No.22 of 2019 on the file of Prohibition and Excise, Kollapur, Nagarkurnool District, registered for the offence punishable under Section 8 (c) r/w 22 (c) of NDPS Act, filed this petition under Section 438 Cr.P.C. seeking anticipatory bail.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor appearing for the respondent State.

(3.) The case of the prosecution is that on 05.02.2019, the officials of Prohibition and Excise inspected the TSC, Sathapur, by which time, A1 was present and A2 is the licensed person. At that time police found 15 crates containing 12 bottles of toddy of 650 ml each and prepared crime occurrence report by conducting panchanama. Though the chloral hydrate test conducted on the spot gave negative result, on suspicion samples were taken and sent to FSL and on examination, it was found that it is fermented toddy adulterated with Diazepan and Alprazolam.