PAVITHRAN SAKTHIVEL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 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.183 of 2021 of V.Madugula Police Station, Visakhapatnam Rural District for the offence punishable under Sec. 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 10/7/2021 on receipt of reliable information about illegal transportation of ganja, the respondent police along with staff and mediators proceeded to M.Kotapadu Village and while conducting vehicle check there, they noticed a car wherein they found 3 KGs of ganja in three polythene covers each containing 1 KG. Police arrested the petitioner and seized the ganja, under the cover of a mediators report. Basing on the said report, the present crime was registered and sent the petitioner to judicial custody on the same day.

(3.) Heard M/s.Keerthi Kiran Kota, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.