TAPPAL CHITTI BABU 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 petitioners/A-1 to A-3 in connection with Crime No.133 of 2021, of Puthalapattu Police Station, Chittoor District, registered for 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 21.06.2021 on credible information about illegal transportation of ganja, the respondent police along with staff and mediators went to Venganapalle Village Southern side of Near River Bridge situated on Chittoor - Tirupati National Highway and found the petitioners along with another accused on three motorcycles and on suspicion they detained them. On interrogation, A-1 to A-4 confessed that they possessed 6 KGs of ganja and they brought the same from A-5 to A-8 and they have been distributing the same to various places with the assistance of A-9 to A-18. Police seized the contraband and arrested the accused under the cover of mediators report. Basing on the said mediators report, the present crime was registered and sent the accused to judicial custody.

(3.) Heard Sri Raja Reddy Koneti, learned counsel for petitioners and learned Assistant Public Prosecutor for the respondent-State.