Telangana High Court
Bobbili Sai vs The State Of Telangana on 7 November, 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION NO.10835 OF 2023
ORDER:
1. This Criminal Petition is filed under Sections 437 and 439 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking regular bail to the petitioner/Accused No.1 in SC.No.86 of 2022, on the file of I Additional District and Sessions Judge at Khammam District, registered for the offence under Section 8(c) r/w. 20 (b) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NPDS Act').
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent- State and perused the record.
3. The petitioner herein is arrayed as A-1. On receiving information, the Police, Khammam Rural conducted vehicle checking and found this petitioner along with other accused being in possession of 170.190 2 kgs. of ganja, which is more than commercial quantity and apprehended this petitioner.
4. Keeping in view that that the contraband seized is more than the commercial quantity, this Court is not inclined to grant regular bail to the petitioner. However, the Court below is directed to conclude the trial within 6 months from the date of this order.
5. Accordingly, the Criminal Petition is disposed off. Miscellaneous Petitions, pending if any, shall stand closed _________________ K.SURENDER, J Date: 07.11.2023 dv