MARRA RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner on bail.

(2.) The petitioner is A4 in crime No.56 of 2022 of Rolugunta Police Station, Visakhapatnam District, registered for the offences punishable under Sec. 20(b)(ii)(C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the "NDPS Act").

(3.) The case of the prosecution is that on 19/3/2022 at about 7:00 hours on receipt of information about illegal transportation of ganja, HC-459, Rolugunta Police Station along with his staff and mediators proceeded to sugarcane plantation belonging to Vuta Kannababu situated at outskirts of Y.B. Patnam village and found A3 and A4. On seeing the men in uniform, they tried to escape by leaving the ganja bags. However, Police apprehended A3 and A4 and seized 50 Kgs of ganja from their possession under cover of mediators" report. Basing on the mediators" report, the present crime is registered.