JAGAL KISHORE MANTRY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 & 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking bail, by the petitioner/A-1, in Crime No. 100 of 2022 of Government Railway Police Station, Vijayawada, registered for the offence punishable under Ss. 8(c) r/w. 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The case of the prosecution, in brief, is that on 15/4/2022 on credible information regarding illegal transportation of Ganja, the Inspector of Police, Government Railway Police Station, Vijayawada along with staff and mediators reached platform Nos. 8 and 9 north end of Vijayawada Railway station and found the petitioner/A-1 in possession of 20 Kgs. at platform No. 8 and A-2 in possession of 22 Kgs. of Ganja at platform No. 9 and they confessed that they are indulging in sale of Ganja for easy money. The police seized the contraband in the presence of mediators and registered the above crime.

(3.) Heard Sri Kakumanu Joji Amrutha Raju, learned counsel for the petitioner/A-1, and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for the respondent-State.