VYASAMTANISH KISHORE Vs. STATE

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 petitioner/A-7 in connection with Crime No.80 of 2021 of the Station House Officer, Golugonda Police Station, Visakhapatnam District for the offence punishable under Section 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 07.06.2021 on receipt of credible information about illegal transportation of ganja, the respondent police along with staff and mediators went to Pakalapadu Junction on the road leading to Chinthapalli-Narsipatnam and while checking the vehicles, they arrested the petitioner along with other accused and seized 14 KGs of dry ganja in two gunny bags while they were transporting the same on Motorcycle bearing No.AP 39 GS 2818 and car bearing No.AP 39 HE 8876 under the cover of a mediators report. Basing on the said report, police registered the present crime and sent the accused to judicial custody.

(3.) Heard Sri G.Maheswara Rao, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.