KILLADA 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 petitioners in connection with Crime No.514 of 2020 of Tadepalli Police Station, Guntur 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 to A-3.

(2.) Heard Sri Kakumanu Joji Amrutharaju, learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State.

(3.) The case of prosecution is that on 08.07.2020 at 6.00 AM, on credible information about illegal transportation of ganja, the police conducted vehicle checking at Prakasam Barrage and found one TATA Ace bearing No.AP 07 TB 4348 and stopped the same, but the petitioners tried to run away. The police apprehended the petitioners and they confessed that they were transporting ganja. Police seized the contraband, TATA Ace vehicle and five cell phones from their possession. The petitioners further stated that A-1 to A-3 were unloaded 25 packets to A-4 at Nidamanuru, 2 packets to A-5 at Ramalingeswara Nagar, Vijayawada, 5 packets to A-6 at Krishna Lanka, Vijayawada and 3 packets to A-7 at Ibrahimpatnam, Vijayawada. The police seized 20 KGs from A-1 to A-3, 50 KGs from A-4, 4 KGs from A-5, 10 KGs from A-6 and 6 KGs from A-7, total 92 KGs of ganja was seized. Basing on the mediators report, the police registered the above crime, arrested and sent the accused to judicial custody.