ALLU PRASAD 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 petitioner/A-6 in connection with Crime No.662 of 2020 of S.Rayavaram police station, Visakhapatnam District, registered for the offence punishable under Section 20(b)(ii)(C) r/w 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'NDPS Act').

(2.) The case of prosecution is that on 29.11.2020 on receipt of credible information about illegal transportation of ganja, the respondent police along with staff and mediators, rushed to near Dolphin Dhaba on NH-16 road Highway of S.Rayavaram Mandal and while conducting vehicle check, they arrested A-1 to A-3 and seized 820 KGs of dry ganja in 25 plastic bags while transporting the same in a lorry bearing No.UP 72 AT 4221 under the cover of mediators report. Basing on the said report, the present crime was registered and sent the accused to judicial custody on the same day. The accused 1 to 3 confessed about the role of present petitioner as pilot of the crime vehicle and he was arrested on 31.12.2020 and since then he has been in judicial custody.

(3.) Heard Sri M.Chalapati Rao, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.