MANMOHAN PATEL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused Nos. 2 and 3 in Crime No. 81 of 2021 of Mothugudem Police Station, East Godavari District, filed the above criminal petition under Sec. 437 and 439 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C') seeking regular bail.

(2.) The case of the prosecution is that Sub Inspector of Police, Mothugudem Police Station along with staff during vehicle check on 7/11/2021 at about 4.00 p.m. at Godlagudem village of Chinturu Mandal, apprehended A-2 to A-6 and seized 1000 Kgs of Ganja in 40 plastic bags, each containing 25 Kgs, all worth Rs.30.00 lakhs. The said contraband was being transported in a Lorry bearing No. UP70 GT 7162 piloted by a Royal Enfield motorcycle bearing No. AP37 BP 101 and Hero Glamour motorcycle bearing No. OD30 D 3800. Police seized the vehicles and other material along with contraband under the cover of mediators report by following due procedure. A-2 to A-6 were arrested on 7/11/2021 and sent to judicial custody on 8/11/2021. Basing on the same, the above crime was registered for the offence punishable under Sec. 8 (c) r/w 20 (b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(3.) A-2 and A-3 filed application seeking regular bail vide Crl.M.P. No. 2744 of 2021 before the I Additional Sessions Judge, East Godavari at Rajamahendravaram and the same was dismissed on 30/11/2021.