MOHMAD FEROZ Vs. STAE 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 petitioners in connection with Crime No.113 of 2020 of Prohibition and Excise Police Station, Chinthapalli, Visakhapatnam 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 petitioners before this Court are A-1 and A-2.

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

(3.) The case of prosecution is that on 17.06.2020 at 2.30 PM at Tejangi Village limits of Chinthapalli Mandal, while conducting vehicle check the police arrested the petitioners and seized 970 KGs of dry ganja in 23 gunny bags while transporting the same in a lorry bearing registration No.UP 65 AT 8151 under the cover of mediators report. On the same day, the police registered the above crime and sent the accused to judicial custody.