Chadalavada Aneel vs The State Of Telangana
2026 Latest Caselaw 151 Tel

Telangana High Court

Chadalavada Aneel vs The State Of Telangana on 30 March, 2026

   IN THE HIGH COURT FOR THE STATE OF TELANGANA

                        AT HYDERABAD

        THE HONOURABLE SMT. JUSTICE K. SUJANA

            CRIMINAL PETITION No.3711 OF 2026


                       DATE :30.03.2026

Between :

Chadalavada Aneel
                               ...      Petitioner/A.1
                               And

The State of Telangana,
Rep., by its Public Prosecutor,
High Court for the State of Telangana, Hyderabad,
Through Station House Officer,
Police Station Maheshwaram
                                ... Respondent

                           : ORDER :

This criminal petition is filed under Section 480 & 483 of

Bharatiya Nagarik Suraksha Sanhita, 2023 by the petitioner

praying to enlarge him on bail in connection with Crime No.282

of 2024 of Maheshwaram Police Station, in SC NDPS No.15 of

2025 on the file of I-Additional District & Sessions Judge,

Rangareddy District at L.B.Nagar. The offences alleged against

the petitioner are under Sections 8 (c), r/w.20(b)(ii)(c) and 29 of

Narcotic Drugs and Psychotropic Substances Act, 1985 (for

short 'NDPS Act').

2. The facts of the case are that on 29.07.2024 at about

18:30 hours, the Sub-Inspector of Police, Maheswaram Police

Station, received credible information that two persons, a man

and a woman aged about 35-40 years, were transporting ganja

from Andhra Pradesh to Hyderabad for sale. After informing his

superior officers and obtaining necessary permission under the

NDPS Act, he secured the presence of mediators and proceeded

along with his staff to Saraswathiguda Gate on the Srisailam

Highway. At about 13:58 hours, the police apprehended the said

persons while they were travelling in a bus carrying three

luggage bags. On enquiry, they disclosed their identities as

Chadalavada Anil and Ammireddy Venkatalakshmi and

voluntarily confessed that they were transporting ganja. Upon

informing them of their rights under Section 50 of the NDPS Act

and conducting search in the presence of a Gazetted Officer, 24

packets of dry ganja weighing about 50.42 kilograms were

recovered from their possession. The contraband, along with

mobile phones and other material objects, was seized under a

panchanama, and the accused were arrested. Basing on the

complaint police registered the case against the accused for the

above offences.

3. Heard Sri P.Keshava Reddy, learned counsel appearing for

the petitioner and Sri M.Ramachandra Reddy, learned

Additional Public Prosecutor appearing for the respondent-

State.

4. The contention of learned counsel for the petitioner is that

the petitioner herein is arrayed as A.1 in this crime,

investigation is completed and charge sheet is also filed and the

same is numbered as S.C.NDPS.No.15 of 2025 on the file of I-

Additional District & Sessions Judge, Ranga Reddy District at

L.B.Nagar. The petitioner has been falsely implicated in this

case. It is contended that though the prosecution alleges seizure

of 50.42 kgs of ganja from the accused on 29.07.2024, the

petitioner is innocent, has no criminal antecedents, and is a

respectable person with family responsibilities. The learned

counsel further submits that as charge sheet is already filed

petitioner is not required for further custodial interrogation.

Petitioner is in jail from 30.07.2024 and he undertakes to

cooperate with the trial and abide by any conditions imposed by

the Court. The earlier bail application was dismissed on

27.02.2026, and the present petition is the first bail application

before this Court. Hence, prayed this Court to enlarge the

petitioner on bail by allowing this criminal petition.

5. On the other hand, learned Additional Public Prosecutor

opposed bail stating that the contraband seized from the

accused is a huge commercial quantity, as such, in view of rigor

of Section 37 of the NDPS Act, petitioner is not entitled to bail

and prayed to dismiss this petition.

6. Having considered the rival submissions and upon

perusal of the material on record, this Court finds that the

contraband allegedly seized from the accused is of commercial

quantity. In such circumstances, the rigor of Section 37 of the

NDPS Act squarely applies. However, considering that the

petitioner is in judicial custody since 30.07.2024, this Court

deems it fit to direct the trial Court to conclude the trial and

dispose of S.C.NDPS No.15 of 2025 as expeditiously as possible,

preferably within a period of six (6) months from the date of

receipt of a copy of this order.

7. With the above direction, this Criminal Petition is

disposed of.

Miscellaneous petitions, if any, pending shall stand

closed.

_______________ K. SUJANA, J Date :30.03.2026 Rds