KANNEBOINA DURGA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, who is A.2, has filed the present Criminal Petition under Sections 437 and 439 Cr.P.C. seeking enlargement on bail in Crime No.248 of 2019 of Burgampahad Police Station, Khammam District, registered for the offence punishable under Section 20(b) r/w. Section 8(c) of NDPS Act, 1985.

(2.) The case of the prosecution is that, on 22.10.2019 in the morning hours, while the S.I. of Police, Burgampahad along with his staff conducting vehicle checking at Manugur 'X' Road, Burgampahad, they caught hold of one Auto along with its driver and another person, who are carrying 26 bags of ganja weighing about 55 Kgs. and on interrogation, they admitted their guilt of offence and basing on the same, the police registered the above Crime No.248 of 2019 for the aforesaid offence against A.1 to A.3.

(3.) Heard learned counsel for the petitioner/A.2 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.