RAHUL KUMAR MISHRA 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-1 and A-2 in connection with Crime No.69 of 2020 of Araku Police Station, Visakhapatnam District, 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 03.11.2020 on credible information about illegal transportation of ganja, the Sub Inspector of Police, Araku Police Station along with his staff and mediators reached NTR Ground,Araku Valley Main road and while conducting vehicle check, they arrested the accused 1 and 2, seized 750 KGs of dry ganja while transporting the same in Ashok Leyland van bearing registration No.NL 01 K 5355 under the cover of mediators' report. Basing on the said mediators' report, the crime was registered and the accused were remanded to judicial custody on the same day.

(3.) Heard Sri Kakumanu Joji Amrutha Raju, learned counsel for the petitioners and the learned Assistant Public Prosecutor for the respondent-State.