SHAIKE BONDA KASA 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 petitioner/A-4 in connection with Crime No.554 of 2020 of Makavarapalem police station, Visakhapatnam District, registered for the offence punishable under Section 8(c) r/w 20(b)(ii)(C) 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 respondent Police along with staff and mediators rushed to RTC Complex, Makavarapalem and while conducting vehicle check police arrested the accused and seized four bags containing 36 KGs of dry ganja while they were transporting the same on Motorcycle without number plate under the cover of mediators report. Basing on the said mediators report, the present crime was registered and sent the accused to judicial custody on the same day. During investigation, the arrested accused confessed about the role of present petitioner in the crime. On 21.03.2021 respondent police received credible information about the presence of petitioner at his house i.e. at Chinnalagedda, Sivalayama Veedhi, Pduguralla Village and arrested him under the cover of mediators report and since then petitioner /A-4 has been languishing in jail.

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