Telangana High Court
Perika Karan Jayaraj vs The State Of Telangana on 2 September, 2025
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THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
CRIMINAL PETITION No.11064 OF 2025
ORDER:
This Criminal Petition is filed by the petitioner - accused No.1 seeking to quash the proceedings in FIR No.244 of 2025 on the file of P.S. Nalgonda-II Town, Nalgonda District, registered for the offence under Section 8(c) read with Section 20(b)(ii)(B), 27(A) and 27(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act, 1985").
2. Heard the submissions of Sri Rajiuddin MD., learned counsel for the petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1 - State.
3. The learned petitioner counsel has submitted that the petitioner is innocent and is not concerned with the allegations leveled against him and that the seizure alleged by the prosecution is also false and that this is a concocted complaint against the petitioner as he is a political leader. He therefore, prayed to quash the proceedings against him.
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4. The learned Additional Public Prosecutor has submitted that the petitioner herein is involved in three other cases and that there is seizure of 1.5 kgs of ganja from the house of accused No.1 and therefore, prayed to dismiss the petition.
5. Perused the record.
6. The investigation is in progress and the material filed by the learned Public Prosecutor shows that there were three cases pending against the petitioner herein. The petitioner is the accused No.1 in the present case. The record further discloses the seizure of 1.5 kgs of ganja from the house of the petitioner herein. The allegations are serious in nature, hence, the petition does not deserve any consideration, therefore the same is liable to be dismissed.
7. In the result, the Criminal Petition is dismissed.
Miscellaneous applications pending, if any, shall stand closed.
____________________________ JUSTICE TIRUMALA DEVI EADA Date: 02.09.2025 ns