MILLIUDHAN SINGH 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 A1 to A4 in crime No. 157 of 2021 of Garugubilli Police Station, Vizianagaram, registered for the offences punishable under Sec. 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 21/12/2021, while the petitioners were transporting 110.825 Kgs of ganja in an auto-rickshaw, they were apprehended at Sunki Village, 'Y' Junction of Parvathipuram along with the said ganja. Police seized the contraband from their possession. The petitioners were arrested and sent to judicial custody on 21/12/2021.