DADI HARI BABU 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 petitioners/A-1 and A-3 in connection with Crime No.89 of 2020 of K.D.Peta Police Station, Visakhapatnam District for the offence punishable under Section 8(c) r/w 20(b)(ii)(C) and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity " NDPS Act ").

(2.) The case of prosecution is that on 23.12.2020 on receipt of credible information about illegal possession and transportation of ganja, the respondent police after securing staff and mediators rushed to Alluri Park, A.L.Puram Village of Golugonda Mandal and while conducting vehicle check, they arrested the petitioners and seized 40 KGs of dry ganja from their possession in two bags each containing 20 KGs while they were transporting the same on motorcycle bearing No.AP 05 DR 0584 under the cover of mediators report. Another accused has absconded from the place. Basing on the said mediators report, the present crime was registered and sent the petitioners to judicial custody.

(3.) Heard Sri N.Siva Reddy, learned counsel for the petitioners/ A-1 and A-3 and learned Assistant Public Prosecutor for the respondent-State.