PANGI MOHANA RAO Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition is filed under Sec. 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A-3 in connection with Crime No.91 of 2021 of Golugonda Police Station, Visakhapatnam District for the offences under Ss. 20(b)(ii)(c) r/w 8(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent-State.

(3.) The case of the prosecution is that on receipt of reliable information about illegal transportation of Ganja, police reached to Yetigavirammapeta Village and while conducting vehicle check they found accused coming with luggage bags. The police stopped them and seized 25 kgs of ganja under the cover of mediators report. Basing on the same, the present case is registered.