GUSIDI VENKATA SWAMY 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.211 of 2021 of Ravikamtham Police Station, Visakhapatnam District, wherein the petitioner is alleged to have committed the offence punishable under Section 8(c) r/w 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").

(2.) The case of prosecution is that on 15.09.2021 on receipt of credible information, Sub Inspector of Police, Ravikamtham Police Station along with staff and mediators rushed to Santabayalu, outskirts fo Mediwada and found the petitioner and another. Police arrested A-2 and seized 4 KGs of ganja and one phone, under the cover of a mediators report. Basing on the said report, present crime was registered and sent the accused to judicial custody on the same day.

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