MUNTAZ ANSARI Vs. STATE

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/A1 and A2 in connection with Crime No.1180 of 2020 of Chodavaram Police Station, Visakhapatnam for the offences punishable under Sections 20(b)(i) and 20(b)(ii)(C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act" ).

(2.) The case of prosecution is that on 28.12.2020, on receiving information about the illegal transportation of ganja, the Police, Chodavaram Police Station conducted check on the opposite side of the Police Station and found the petitioner in possession of 499 Kgs of dry ganja whilt transporting the same in a Bolero Maxi Truck bearing registration No.AP 03 TC 3634. Basing on the same the present crimes is registered, seized the property, arrested the petitioners and since 28.12.2020 the petitioners are languishing in jail.

(3.) Heard Sri G.Maheswara Rao, learned counsel for petitioners and learned Assistant Public Prosecutor for the respondent-State.