VANTHALA LINGAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 seeking regular bail to the petitioners/A-2 to A-4 in connection with Crime No.469 of 2020 of Nathavaram Police Station, Visakhapatnam District, for the offences punishable under Sections 20(b)(ii)(C) r/w 25, 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity " NDPS Act ").

(2.) The case of prosecution is that on 07-12-2020 on receipt of credible information about illegal transportation of ganja, the Head Constable of Nathavaram Police Station along with his staff and mediators rushed to the leading to Peda Golugonda from Gummadi Golugonda Village at Vedurupalli outskirts and conducted vehicle check, arrested A-1 to A4 and seized 110 kgs of dry Ganja. Basing on the said mediators' report, police registered the present crime and sent them to judicial custody.

(3.) Heard Sri G.Venkata Reddy, learned counsel for the petitioners and the learned Assistant Public Prosecutor for the respondent-State.