Kurva Ramesh, vs The State Of Telangana
2023 Latest Caselaw 2120 Tel

          THE HONOURABLE SRI JUSTICE K.SURENDER

              CRIMINAL PETITION NO.8217 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.3 in Crime

No.NCB.F.No.48/1/4/2023/NCB/Sub-Zone/Hyderabad registered

for the offence under Section 8 (c) r/w. 20 (b)(ii)(C), 28 & 29 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 was arrested on 01.04.2023 along with two

others. The case of the NCB is that on information, two vehicles

were intercepted which are black Maruti Car and Mahindra Verito

car. The officials found A1 and A2 in Maruti Car and this petitioner

was in Mahindra Verito car. 40 kgs of ganja was found in the dicky

of the Maruti Car. 170 kgs ganja was found in the Verito car, which

was being transported by this petitioner. Having seized the said

property, petitioner and two others were remanded to judicial

custody and also requisition made to the learned Magistrate for

drawing samples in accordance with the judgment of the Hon'ble

Supreme Court in Union of India v. Mohanlal and another 1.

4. Investigation is not yet complete and quantity seized is more

than commercial quantity. As seen from the remand report, due

procedure was followed in seizure of the contraband and collection

of samples. I do not find any reason to grant bail at this stage.

5. Accordingly, the Criminal Petition is dismissed.

_________________ K.SURENDER, J Date: 08.09.2023 kvs

(2016) 3 Supreme Court Cases 379

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION NO. 8217 OF 2023

Dt.08.09.2023

kvs