K.RANJITH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R in Crime No.324 of 2020 of Gangavaram Police Station, Chittoor District, registered for the offence punishable under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the 'NDPS Act').

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

(3.) On the allegation that the petitioner herein, who is A-6, is responsible for illegal transportation of 600 gms of Ganja and as Ganja of 100 gms in a packet was found in the vehicle of the petitioner, who left the said vehicle and ran away from the scene of offence, after seeing the police who reached the scene of offence on receipt of reliable information regarding illegal transportation of Ganja, the aforesaid crime was registered against the petitioner for the offence punishable under Sec. 20(b)(ii)(C) of the NDPS Act.