KUDA LALIBABU 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 petitioner on bail.

(2.) The petitioner is A5 in crime No. 77 of 2022 of SEB Station, V.Madugula, Visakhapatnam District, registered for the offences punishable under Ss. 8(c) r/w 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 in brief is that on 30/3/2022 at the crime scene one auto and four motor vehicles were found. A5/petitioner drove the motor cycle bearing registration No.AP 35 N3196. 50 packets of dry ganja, each packet contains 2.300 grams, was recovered from his possession. The total contraband recovered at the scene of crime was approximately 115 KGs and the petitioner was apprehended on the same day. Petitioner filed application under Ss. 437 and 439 Cr.P.C. vide Crl.P.No.4015 of 2022 and the same was dismissed on 21/6/2022. After dismissal of earlier application, the present application is filed again under Sec. 437 and 439 Cr.P.C.