SHAIK YAKUB ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners, who are Accused Nos.1 & 2, filed the present application under Sections 437 and 439 of Criminal Procedure Code 1973, seeking to grant bail to them in Crime No.132 of 2019 of Atmakur Police Station, Warangal Commissionerate, which was registered for the offence punishable under Section 8 (c) read with 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act').

(2.) The allegation against the petitioners/A-1 & A-2 is that they were found in possession of dry ganja weighing about 24.7 kgs at Katakshapur cross roads, at about 10.00 hours on 15.09.2019.

(3.) Heard the learned counsel for the petitioners/A-1 & A-2 and the learned Additional Public Prosecutor appearing for the respondent-State.