KORRA BHASKARA RAO 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 petitioner/A-2 in connection with Crime No. 38 of 2020 of Mothugudem Police Station, East Godavari District for the offence punishable under Sec. Section 20(b)(ii)(C) r/w Section8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act"?).

(2.) The case of prosecution is that on 03.09.2020 on credible information about illegal transportation of ganja, the respondent Police rushed to Daralamma Temple, outskirts of Polluru village of Chinturu Mandal and while conducting vehicle check at about 11.00 AM, they found a Bolero pick-up van bearing registration No. AP 24 TB 1550 coming from Donkarai proceeding towards Lakkavaram Junction. On seeing the police, the inmates of the said Bolero van tried to escape from the spot, but the police apprehended them and on search, they found 300 KGs of ganja. The police seized the contraband, registered the crime, arrested the petitioner and remanded him to judicial custody on the same day.

(3.) Heard Sri G. Venkata Reddy, learned counsel for the petitioner and the learned Public Prosecutor for the respondent-State.