GANESWARA BARIKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/Accused No.12, seeking regular bail, in Crime No.29 of 2022 of Munchingiput Police Station, Visakhapatnam District.

(2.) A case has been registered against the petitioner and others for the offence punishable under Ss. 20(b)(ii)(C) r/w 25, 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the NDPS Act ).

(3.) Brief facts of the case are that, on 9/6/2022 at 04.00 p.m., on reliable information, Assistant Sub-Inspector of Police, Munchingiput Police Station along with staff and mediators proceeded to Labburu Junction, Munchingput Mandal and while conducting vehicle checking, found the petitioner and others transporting 684 Kgs of Ganja in Mahindra Bolero Vehicle bearing No.OR 10 A 3773. A5 to A13 were arrested and contraband was seized under the cover of a mediators report.