AVHAD RAMESH VIKRAM 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/A5 in connection with Crime No.97 of 2020 of Chintoor 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 learned counsel for the petitioner and the learned Public Prosecutor for the respondent-State.

(3.) The case of prosecution is that on 26.02.2020 on the credible information about illegal transportation of Ganja, the police while conducting vehicle checking opposite to the Chintoor Police Station, on seeing the police, the Accused A.3, A.4 and the petitioner/A.5 tried to skulk away from the place, but the police caught hold of them, and on questioning, they confessed their guilt, , the police seized 750 Kgs of Ganja in 30 plastic gunny bags each bag containing 25 kgs of Ganja under the cover of mediators report. The petitioners were arrested and remanded to judicial custody.