PADI DHARABABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioner/Accused No.1 to grant bail in connection with Crime No.336 of 2022 of Arilova Police Station, Visakhapatnam.

(2.) A case has been registered against the petitioner and another for the offence punishable under Sec. 20 (b) (ii) (C) of the NDPS Act, 1985.

(3.) Brief facts of the case are that, on 11/8/2022 at 3.30 P.M., on credible information, the Sub-Inspector of Police, Arilova Police Station, along with his staff, was conducting raid and found four zip bags containing green dry leaves, stems and dry flowers in 15 brown packets which were emitting smell of Ganja packets. On that the accused were taken into judicial custody and seized the Ganja packets from the possession of the petitioner and another.