EDIGI MOGULAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of anticipatory bail in PCOR No.1207 of 2018 of Prohibition and Excise Station, Kodangal, registered for the offence punishable under Section 8(c) read with 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) The learned counsel for the petitioner/accused would submit that the petitioner/accused is an innocent person and is falsely implicated in this case. The petitioner/accused has nothing to do with the alleged seizure of toddy bottles and ultimately prayed to allow the application.