PANGI BALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioner/ Accused No.2 in Crime No.35 of 2022 of Special Enforcement Bureau Station, Narsipatnam, registered for the offences punishable under Sec. 8(c) r/w 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) The case of the prosecution, in brief, is that on 4/2/2022 at about 06.00 hours, the Enforcement Inspector, Special Enforcement Bureau Station, Narsipatnam, along with his staff while conducting route watch at Gabbada bridge of Narsipatnam Mandal, found the petitioner, who is A-2 and another person, in possession of 1.600 kgs of liquid ganja and the same is seized under the cover of a mediators report. Hence, the present crime is registered against the petitioner, who is A-2, along with other accused.

(3.) Heard Sri K. Srinivas, learned counsel for the petitioner, and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.