KOLAKANI SUNDER RAO Vs. STATE OF A.P.

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-3 in connection with Crime No.124 of 2020 of Paderu Police Station, Visakhapatnam District, for the offence punishable under Section 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 the on 30.12.2020 on receipt of credible information about possession and transportation of dry ganja, the respondent police along with staff and mediators went to Ganjigadda road, Minumuluru Panchayath, Paderu Mandal, Visakhapatnam District and found one white coloured lorry bearing No.CG 04 HR 8764, arrested A-1 and A-2 and seized 922 KGs of dry ganja in 19 gunny bags under the cover of a mediators report. Basing on the said report, the present crime was registered. A-1 and A-2 confessed about the role of the present petitioner in the commission of offence and on 06.01.2021 the petitioner was arrested and since then he has been languishing in jail.

(3.) Heard Ms.Vinodin Ruth, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.