BHURTHI SURESH 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.2, seeking regular bail, in Crime No.49 of 2022 of Maredimilli Police Station, East Godavari District.

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

(3.) Brief facts of the case are that, on 6/6/2022 at 04.00 p.m., at G.M.Valasa Junction, Maredumilli outskirts, Maredumili, A1 and A2 were arrested while they were transporting 192 Kgs of Ganja in 8 white colour plastic bags and also one brown colour Ganja packet covered by newspaper containing 2 Kgs in total 194 Kgs from Chitrakonda, Odisha State of Maharastra via Jaggampeta of Kakinada District in an Innova Car bearing No.AP31 TH 7272 and Unicorn Motor cycle bearing No.AP39 JZ 8815. The contraband along with vehicles and other material was seized under a cover of mediators report and accused were arrested.