K.BRAHAMANANDAM GOUD Vs. SENIOR INTELLIGENCE OFFICER

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/accused No.5 for grant of bail in S.C.No.102 of 2018 on the file of I Additional District and Sessions Judge, Sangareddy, registered for the offences punishable under Sections 22, 25, 28 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard learned counsel for the petitioner/accused No.5 and the learned Special Public Prosecutor representing the respondent. Perused the record.

(3.) Learned counsel for the petitioner/accused No.5 would submit that nothing was seized from the possession of the petitioner/accused No.5; that the petitioner/accused No.5 has nothing to do with the alleged offences and ultimately, prayed to allow the petition.