PAGIDALA PARVATHALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to enlarge the petitioners on bail.

(2.) The petitioners are A7 and A8 in crime No. 76 of 2021 of Moothugudem Police Station, East Godavari District, registered for the offences punishable under Sec. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the 'NDPS Act').

(3.) The case of the prosecution is that on 26/10/2021, at about 4:00 pm, while Police were conducting vehicle check at Sukumamidi Bridge, Near Mothugudem Village, Chinturu Mandal, they found A6 to A8 in possession and transportation of 2000 Kgs of ganja in 80 bags in an Eicher Van bearing No. TS 12 UA 9816 from Sukumamidi forest area to Hyderabad, which was piloted by A6 by Honda I20 Asta car bearing No. AP 37 CB 8888. Police seized the contraband along with vehicles and other material under mediator's report. The petitioners were arrested on 26/10/2021 and they were sent to judicial custody on 27/10/2021.