B.K. MANJESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking bail, by the petitioner/ A-1, in Crime No.61 of 2022 of Araku Police Station, Visakhapatnam District, registered for the offence punishable under Ss. 20(b)(ii)(B) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The case of the prosecution, in brief, is that on 1/8/2022 on reliable information regarding illegal transportation of Ganja, the Sub Inspector of Police along with staff and mediators proceeded to Sunkarametla Check Post, Arakuvalley Mandal, Alluri Seetharama Raju District and conducted vehicle checking and in the meantime they found the petitioner/ accused, who on seeing the police tried to escape, but he was caught and seized 6 Kgs. of Ganja from his possession. Hence, the above crime was registered.

(3.) Heard Sri R.S.Manidhar Pingali, learned counsel for the petitioner, and Sri Sravan Kumar Naidana, learned Public Prosecutor for the respondent-State.