KOSETTI ARJUNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sections 437 and 439 Cr.P.C. seeking regular bail to the petitioners in connection with Crime No.230 of 2020 on the file of Anaparthi Police Station, East Godavari District registered for the offence punishable under Section 8(c) read with 20(b) (ii) (c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act"), in which, the petitioners are shown as the A.4 and A.5.

(2.) It is the case of the prosecution that on 03.11.2020 on receipt of credible information about the illegal transportation of Ganja, the Sub Inspector of Police, Anaparthi police Station caught hold of the accused No.1 to 6 while they were found in possession of 88.07 kgs of Ganja in 46 plastic packets and the same was recovered under the cover of mediators report.

(3.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor appearing for the respondentState.