SUJITH KUMAR DAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The criminal petition is filed under Sections 437 and 439 of Cr.P.C seeking regular bail to the petitioner / A-4 in connection with F.No.DRI/HZU/VRU/48/ENQ-O1(INT-01)/2020 dated 26.02.2020 on the file of Directorate of Revenue Intelligence, Regional Unit, Visakhapatnam for the offence punishable under Sections 8 (c), 20 and 28 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").

(2.) The case of the prosecution is that on 26.02.2020 basing on a specific intelligence input that Ganja is being illicitly transported in TATA goods carriage bearing No.OD O02 BD 4155 by the petitioner and other persons, which is coming from Narsipatnam sid? and going towards Orissa and some persons are also piloting the said vehicle in TATA Indigo Car bearing No.OD 02 U 7123, the officers of DRI mounted surveillance at NAD Junction, stopped the Indigo Car and detained the inmates. They also stopped TATA goods carriage bearing No.OD 02 BD 4155 and found the petitioner and 2 others and on enquiry, they admitted that Ganja was loaded in the said vehicle. On verification, they found total 1638.68 KGs of Ganja.

(3.) Heafd Sri N.Ashwani Kumar, learned counsel for the petitioner and the learned Public Prosecutor for respondent-State.