MARAGANI SAIKUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioners/A-1, A-3 & A-4 in connection with Crime No.252 of 2021 of Narsipatnam Town Police Station, Guntur District for the offences punishable under Ss. . 20(b)(ii)(B) r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor for the respondent-State.

(3.) The case of prosecution in brief is that, on 8/10/2021 at 17:00 hours on receipt of credible information, HC-131, Narsipatnam Town Police Station along with his staff and mediators rushed to Phalgat centre, Narsipatnam and found the petitioners. He arrested the accused and seized 3.5 kgs of ganja under the cover of Mediators report. Basing on the same the present case is registered.