N.NAWAS Vs. STATION HOUSE OFFICER

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/A-3 and A-7 in connection with Crime No.82 of 2021 of Kothakota Police Station, Visakhapatnam District, wherein the petitioners are alleged to have committed the offence punishable under Section 8(c) r/w 20(b)(ii)(C) and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").

(2.) The case of prosecution is that on 02.05.2021 on receipt of credible information about illegal possession and transportation of ganja, the Head Constable of Kothakota Police Station along with staff and mediators rushed to Road in front of Sri Venkata Hanuman Family Restaurant, Kothakota Village and while checking the vehicles they arrested the petitioners and seized 55 KGs of dry ganja in three plastic bags while transporting the same in Asta Car bearing No.KL 12L 3322, under the cover of a mediators report. Basing on the said report, present crime was registered.

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