VANKUDOTHU SANTHOSH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused No.1 in crime No. 189 of 2020 of the Yetapaka Police Station registered for the offences punishable under Sections 8 (c) r/w 20 (b)(ii) (C) of Narcotic Drugs and Psychotropic Substance Act (for short 'NDPS' Act).

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent/state.

(3.) It is the case of the prosecution that on 10.09.2020 the respondent/police on receipt of reliable information for the illegal transportation of Ganja, rushed to Sand Check-Post, Purusotha Patnam village of Yetapaka Mandal and conducted vehicle check at about 04:30 pm, and they found a Tata Sumo Car bearing Registration No.AP 35 TV 0090 coming from Chinturu side proceeding towards Bhadrachalam side, that on apprehension of the persons concerned and search of the vehicle, they found 312 Kgs of Ganja and the same was seized under cover of mediators report. In this case Accused No.1 is arrested and sent for remand on 10.09.2020 itself.