JAKEER INNUSH SHAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused No.2 is the petitioner in Crl.P.No.2428 of 2020. Accused No.4 is the petitioner in Crl.P.No.2430 of 2020. The offences alleged against these petitioners are under Sections 20(b)(ii)(c) read with 8(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'N.D.P.S.Act').

(2.) The case of the prosecution is that on 28.08.2019 at about 8.30 A.M these petitioners along with others were apprehended by the police while transporting 310 kgs of Ganja in Mahindra vehicle in which they were traveling, since it had 310kgs of Ganja. They have been in judicial custody.

(3.) Sri K.J.Amrutha Raju, learned counsel for the petitioners vehemently contends that they have been languishing in judicial custody for nearly two years and having regard to their avocation as well as nature of allegations set out against them by the prosecution, their request for bail be considered.