NALAMUKKALA VIVEK BABU Vs. STATE OF A.P.

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-3 in connection with Crime No.74 of 2021 of Maredumilli Police Station, East Godavari District, for the offence punishable under Section 8(c) r/w 20(b)(ii)(B) of the NDPS Act.

(2.) The case of prosecution is that on 20.07.2021 on receipt of credible information about illegal transportation of ganja, the respondent police along with staff and mediators rushed to the scene of offence and arrested the accused while they were transporting 10 Kgs of ganja in two brown colour plastic packets and seized the contraband, under the cover of a mediators report. Basing on the said report, the present crime is registered.

(3.) Heard Sri P.Y.Kiran Kumar, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.