PINTU MAJHI 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 petitioners/A-1 and A-2 in connection with Crime No. 124 of 2020 of Paderu Police Station, Visakhapatnam District for the offence punishable under Sec. 8(c) r/w 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity "NDPS Act").

(2.) The case of prosecution is that on 30/12/2020 on receipt of credible information about illegal transportation of ganja, the respondent police along with staff and mediators rushed to Ganjigadda Road of Minumuluru Panchayath, Paderu Mandal, found a white coloured lorry bearing No.CG 04 HR 8764. On seeing the police, the inmates of the lorry and other five persons standing at the lorry tried to escape from the scene. But the police apprehended the petitioners herein while the other five persons escaped from the scene of offence. On search of the vehicle, police found 922 KGs of ganja, seized the same and arrested the petitioners, under the cover of a mediators report. Basing on the said report, the present crime was registered.

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