KANDHATI GUNA SEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal 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/A-1 and A-2 in connection with Crime No.267 of 2021 of Renigunta Urban Police Station, Tirupati Urban, registered for the offence punishable under Section 8(c) r/w 20(b)(ii) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").

(2.) The case of prosecution is that on 15.06.2021 on credible information about illegal transportation of ganja, the respondent police along with his staff and mediators went to Primary Health Centre, near Vaddimitta of Renigunta Town and found two persons sitting there and on seeing the police, they tried to escape from the scene of offence. But, the police could apprehend them. On interrogation, they confessed that they are in possession of ganja for illegal transportation. Police recovered 1000 grams from A-1 and 800 grams from A-2 and seized the contraband under the cover of mediators report. Basing on the said mediators report, the present crime was registered, arrested the petitioners and sent them to judicial custody on the same day.

(3.) Heard Sri D.Purnachandra Reddy, learned counsel for petitioners and learned Assistant Public Prosecutor for the respondent-State.