RAJU SAMARDHI Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking pre-arrest bail to the petitioner/accused in the event of his arrest in connection with Crime No.732/2020 of Pendurthi Police Station, Visakhapatnam City, wherein the petitioner is alleged to have committed the offences punishable under Sec. 20(b)(ii)(A) r/w 8(c) of NDPS Act, 1985.

(2.) The petitioner came to know that his name was shown as accused in Cr.No.732/2020 alleging that on 1/9/2020, the Sub Inspector of Police, Pendurthi and City Task Force Sub-Inspector received credible information about transportation of ganja illegally and that they secured their staff, mediators and went to RTC Bus Stand, Pendurthi Junction at about 5pm and checking the vehicles which were coming from Araku towards Visakhapatnam, they noticed one two wheeler coming towards Visakhapatnam from Araku and on seeing the police in uniform, the said person suddenly stopped the vehicle and tried to take turn of the vehicle. In the meanwhile the Sub-Inspector of police tried to caught hold the said person. The efforts made by the police are in vain. On verification of the bag in the motorcycle bearing no.AP 30 AS 2990, they found one mica bag in which 895 grams of weed oil was there. Police seized the said contraband i.e. AP 30 AS 2990 under the cover of mediators report and registered the F.I.R.

(3.) Heard learned counsel for petitioner and learned Assistant Public Prosecutor for respondent-State.