M. MAHESWAR 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 petitioner/accused in connection with Crime No.202 of 2021 for the offences punishable under Section 8(c) and 8(b)(ii)(c) read with Section 20(b)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity " NDPS Act ").

(2.) The case of prosecution is that on 24.06.2021 on the instructions of the Joint Director, SEB Chittoor, the Sub-Inspector of Police, Chittoor Urban Police Station, along with his staff was conducting search they found the petitioner at the scene of offence who tried to escape on seeing the Police by leaving the urea bag. But the police apprehended her and she admitted that she was in possession of dry ganja. Basing on the same the present crime is registered, arrested the petitioner on 24.06.2021 and seized 1100 grams from her possession.

(3.) Heard Sri D.Purna Chandra Reddy, learned counsel for petitioner and learned Assistant Public Prosecutor for the respondent-State.