(1.) The three petitioners by names Mohd.Younus @ Raj Kumar-A.1 (petitioner in Crl.P.No.2900 of 2018), Mohd.Shakeel-A.2 (petitioner in Crl.P.No.3020 of 2018) and Brahmanandam Goud-A.5(petitioner in Crl.P.No.5814 of 2018) who are the accused in F.No.DR1/HZU/48D/ENQ- 23(INT-14) 2017, dt.28.07.2017 registered for the offences punishable u/secs.8, 9, 22, 25, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( for short, 'the NDPS Act'), by the Officer of the Directorate and Revenue Intelligence(for short, 'DRI'), moved the three regular bail petitions.
(2.) The A.1 and A.2 in judicial custody since 29.07.2017 earlier moved regular bail petition in Crl.M.P.No.917 of 2017 along with one Haranathreddy(A.3) in Crl.M.P.No.1004 of 2017 before the learned I Addl.District and Sessions Judge, Medak at Sanga Reddy and those were dismissed by common order, dt.30.01.2018.
(3.) The A.5 in judicial custody since 22.01.2018 earlier moved regular bail petition in Crl.M.P.No.62 of 2018 and the learned Sessions Judge as incharge of the I Addl.Sessions Judge by order dated 16.05.2018 dismissed the same. It is later they moved the present applications.
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