GUDE YEDUKONDALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 437 85 439 of the Code of Criminal Procedure, 1973 to enlarge the petitioner/Accused No.2 on bail in Crime No.554 of 2020 of Makavarapalem Police Station, Visakhapatnam District, registered for the offences punishable under Ss. 20 (b) r/w 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "N. D . P. S. Act").

(2.) Brief facts of the case are that on 3/11/2020, at about 10.30 hrs, on receipt of credible information, police of Makavarapalem Police Station along with his staff proceeded to RTC Complex, Makavarapalem and arrested the petitioner along with other accused while they are illegally transporting 36 Kgs., of Ganja in 4 bags on motorcycle. Police seized the said Ganja from their possession under the cover of mediators report. Basing on it, police registered a case in Cr.No.554 of 2020 against the petitioner and other accused and investigated into.

(3.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor for the respondent / State.