MELAM BINDU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of Criminal Procedure Code ('Cr.P.C.' in short), seeking pre arrest bail, by the petitioners/A2, in Crime No.110 of 2022 of Chirala-I Town Police Station, Prakasham District, registered for the offence punishable under Ss. 8(c) r/w. 20(b) of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The case of the prosecution, in brief, is that on 2/4/2022, on credible information, the Inspector of Police, Chirala along with staff and mediators went to Vijilipet, Chirala and found A-1 infront of her house holding one black colour plastic cover and on seeing the police, she tried to run away, but she was caught and she confessed that the plastic bag contained ganja and she was getting ganja from her daughter/ petitioner herein, selling the same to eke out her livelihood. The police seized 470 grams of ganja from her possession and hence, the above crime was registered.

(3.) Heard Sri S.Siva Rama Krishna Prasad, learned counsel for the petitioner/A-2 and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for the respondent-State.