IRFAN ALI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioners/A-1 and A-4 in connection with Crime No. 7 of 2022 of K.D. Peta Police Station, Visakhapatnam District registered for the offence punishable under Sec. 20(b)(ii)(C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'NDPS Act').

(2.) The case of prosecution is that on 19/1/2022 on receipt of credible information about illegal transportation of ganja, Sub Inspector of Police, K.D. Peta Police Station along with staff and mediators rushed to Alluri Park, A.L. Puram Village of Golugonda Mandal and while checking the vehicles, they found the petitioners and seized 270 KGs of ganja under the cover of a mediators report. Basing on the said report, present crime was registered.

(3.) Heard Sri M. Vinodin Ruth, learned counsel for petitioners and learned Special Assistant Public Prosecutor for the respondent-State.