(1.) This Criminal 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-1 in connection with Crime No.70 of 2021 of Araku valley Police Station, Visakhapatnam, registered 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 21.04.2021 on credible information about possession and transportation of ganja illegally, the respondent police along with staff and mediators reached Room No.15 of Prudhvidevi Lodge at Arakuvally and on seeing the police, the inmates of the said room ran away and on verification of the room they found three red college bags. In one bag two brown colour packets of ganja and second bag also containing ganja. Police seized 8 KGs of dry ganja and 1100 grams of liquid ganja under the cover of mediators report. Basing on the said report, the present crime was registered, arrested the petitioner and sent him to judicial custody.
(3.) Heard Sri Y.V.Anil Kumar, learned counsel for petitioner and learned Assistant Public Prosecutor for the respondentState.