SANTOSH YADAV Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A1, seeking regular bail, in Crime No.228 of 2022 of Visakhapatnam GRP Station, 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 short "the NDPS Act").

(2.) Brief facts of the case are that, on 25/8/2022, in between 20.00 hours and 22.00 hours, on credible information, the RPF SI, Visakhapatnam GRP Station, along with his staff and mediators, proceeded to Loco End FOB, Platform No.4, Visakhapatnam Railway Station and found two cardboard boxes at the place. Then, he opened the boxes and found 32 Kgs of Ganja in 16 packets, worth Rs.64,000.00. On enquiry, he came to know that A1 booked those two cardboard boxes in the name of A2. The contraband was seized under cover of a mediators report.

(3.) Heard. Perused the record.