Telangana High Court
Arjun Singh vs The State Of Telangana on 27 October, 2025
THE HONOURABLE SMT. JUSTICE K. SUJANA
CRIMINAL PETITION No.13005 of 2025
ORDER:
This criminal petition is filed under Section 480 & 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by the petitioner/A.2 seeking enlargement on bail in connection with Crime No.75 of 2025 of Prohibition & Excise Station, Dhoolpet, Hyderabad. The offences alleged against the petitioner are under Section 8(c) r/w 20(b)(ii)(B) & 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').
2. The case of the prosecution is that on 11.08.2025 on reliable information about possession and transportation of MDMA, dry ganja by some persons the police conducted check at Jali Hanuman Temple, Dhoolpet, Hyderabad, found A.1 on Activa DLX and petitioner along with A.3 on Burgman Street vehicle and seized 1.510 Kgs of Ganja, 0.11 grams of LSD Jelly (5) dots and 12.290 grams of MDMA from them. The contraband was seized from the possession of A.1 to A.3 under the cover of panchanama in the presence 2 SKS,J Crl.P.No.13005 of 2025 of panchas and the police have recorded the confession statements of A.1 to A.3, wherein the involvement of other accused came to light. As such police registered the case against the accused for the above offences.
3. Heard Sri Gulab Singh, learned counsel for the petitioner and Sri D. Arun Kumar, learned Additional Public Prosecutor appearing for the respondent-State.
4. The contention of learned counsel for the petitioner is that petitioner is innocent of the said offences and he has been falsely implicated in this case by the police. Petitioner is in jail from 11.08.2025, and he is the only bread winner of the family and he has to take care of his old aged parents suffering from ill-health. He further contended that petitioner undertakes to abide by any conditions that may be imposed by this Court and prayed to grant bail to him.
5. On the other hand, learned Additional Public Prosecutor opposed bail on the ground that 1.510 kgs of ganja, 0.11 grams of LSD jelly (5) dots and 12.290 grams of MDMA was seized from the possession of petitioner along 3 SKS,J Crl.P.No.13005 of 2025 with other accused and the LSD Jelly and the MDMA is a huge commercial quantity and investigation is still pending. However, no criminal cases are pending against this petitioner. As the contraband seized is a huge commercial quantity, he prayed to dismiss this petition.
6. Having regard to the rival submissions made and on going through the material placed on record, it is noted that previously the petitioner had filed Crl.P.No.11863 of 2025 before this Court, seeking the relief of grant of regular bail and the same was dismissed vide order dated 25.09.2025 observing that 'Section 37 of the NDPS Act mandates that offences involving commercial quantities be non-bailable, requiring reasonable grounds to believe the accused is not guilty and unlikely to commit further offences while on bail. Given the serious set of allegations against the petitioner, this Court is not satisfied that conditions for granting bail under Section 37 are met'. However, it is noticed that there are no changed circumstances back then in the earlier regular bail petition, and the present bail petition. As such, this Court is not inclined to grant the relief as sought for, by the 4 SKS,J Crl.P.No.13005 of 2025 petitioner. There are no merits in this Criminal Petition, and the same is liable to be dismissed.
7. Accordingly, this criminal petition is dismissed.
Miscellaneous applications, if any pending, shall stand closed.
_______________ K. SUJANA, J Date: 27.10.2025 SAI 5 SKS,J Crl.P.No.13005 of 2025 THE HONOURABLE SMT JUSTICE K. SUJANA CRIMINAL PETITION No.13005 of 2025 Date: 27.10.2025 SAI