NOUSU SUMAN 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/A-1 in connection with Crime No.106 of 2020 of Addateegala Police Station, East Godavari District, registered for the offences punishable under Sections 8(c), 20(b)(ii)(c ) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").

(2.) Heard Sri Chandra Sekhar Ilapakurti, learned counsel for the petitioner/A.1 and the learned Public Prosecutor for the respondent-State.

(3.) The case of prosecution is that on the credible information about illegal transportation of Ganja, the police watched at Vetamamidi village junction and found a Eicher Van bearing No.AP 24 TB 1649 coming from Y.Ramavaram side. The person, who sat beside the driver of the said van, on seeing the police, ran away. The driver of the said vehicle i.e., the petitioner herein was apprehended by the police and seized 75 Kgs of Ganja in 3 bags from the van and the petitioner was arrested and remanded to judicial custody.