WAHID KARIM SHAIKH Vs. STATE OF ANDHRA PRADESH

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-1 and A-2 in connection with Crime No.64 of 2021 of Ananthagiri Police Station, Visakhapatnam District, for the offence punishable under Section 8(c) r/w 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity " NDPS Act ").

(2.) The case of prosecution is that the on 14.06.2021 on receipt of credible information about transportation of ganja illegally, the respondent police along with staff and mediators went to Muliyaguda junction and while checking the vehicles, arrested both the petitioners and seized 20 KGs of dry ganja in four packets, each containing 5 KGs, under the cover of a mediators report. Basing on the said report, the present crime is registered and sent the accused to judicial custody.

(3.) Heard Sri Kakamanu Joji Amrutha Raju, learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.