LUNAVATH KALYAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A-2 in connection with Crime No. 9 of 2022 of Yetapaka Police Station, East Godavari District registered for the offence punishable under Sec. 8(C) read with 21(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'NDPS Act').

(2.) The case of prosecution is that on 24/1/2022 on receipt of credible information about illegal transportation of ganja, Sub Inspector of Police, Yetapaka Police Station conducted raid near Sand Check Post, Purushothapatnam, Yetapaka Mandal, East Godavari District and found the petitioner/A2 and A1 transporting 200 KGs Ganja in Maruthi Breeza Car from Sileru forest area to Solapur of Maharashtra, which was supplied to them by A3. The police caught the petitioner/A2, while A1 escaped without being caught. Basing on the said report, present crime was registered.

(3.) Heard Sri Rapolu Bhaskar, learned counsel for petitioner and learned Special Assistant Public Prosecutor for the respondent-State.