GUNDLURU RAJ SHEKAR REDDY Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) The petitioner, who is accused No.1, filed the present application under Sections 437 and 439 Cr.P.C., seeking enlargement on bail in S.C.No.96 of 2017 on the file of the Metropolitan Sessions Judge, Cyberabad-cum-I Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar.

(2.) A charge sheet came to be filed against the petitioner/accused No.1 and others for the offences punishable under Sections 22 (c) 25, 27-A, 28, 29 and 32-B of the N.D.P.S.Act, 1985 and Section 464 of I.P.C. The petitioner was arrested on 04.10.2016 and since then he is in jail.

(3.) The case of the prosecution in brief is that A.2 and A.3 in Sessions Case No.96 of 2017 were apprehended with 231.015 Kgs of Amphetamine, a psychotropic substance, in their possession. The role of the petitioner/A.1, who is working in Indian Air Force, in the manufacture and trafficking of this psychotropic substance, came to light during the interrogation of A.2 and A.3. The petitioner-A.1 was accordingly served with summons under Section 67 of the NDPS Act and he appeared before the Narcotics Control Bureau, Hyderabad (NCB), on 03.10.2016. Based on the voluntary statement allegedly made by him on 04.10.2016, the petitioner-A.1 was arrested on the said day. Thereafter, on 26.10.2016, an independent source informed the NCB that a house was taken on rent by the petitioner-A.1 at Vayupuri in Sainikpuri, Secunderabad, and a team of officers from the NCB proceeded to this rented accommodation of the petitionerA.1 and conducted search and seizure operations in accordance with the due procedure. In the course thereof, 9.1 Kgs of Amphetamine was seized along with various items, which were indicative of manufacture of this psychotropic substance having been undertaken in the said rented accommodation. Basing on the above allegations, the petitioner was arrayed as accused No.1.