PALLAKONDA RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner in connection with Crime No.49 of 2020 of Maredumilli Police Station, East Godavari District for the offence punishable under Section 8(c) r/w 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act'). The petitioner before this Court is A-1.

(2.) Heard Sri Medisi Ratna Rao, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondentState.

(3.) The case of prosecution is that on 25.06.2020 the petitioner along with other accused was transporting 178.9 KGs of ganja illegally. The police apprehended the petitioner along with others, registered a case in Crime No.49 of 2020 and on the same day they were remanded to judicial custody.