GADI JAGADEESH 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/Accused No.1, seeking regular bail, in Crime No.395 of 2022 of Airport Police Station, Visakhapatnam Commissionerate.

(2.) A case has been registered against the petitioner herein and others 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").

(3.) Brief facts of the case are that, on 17/11/2022, at about 16.00 hours, on receipt of credible information, the Sub Inspector of Police, Airport Police Station, along with his staff and mediators, proceeded to near D-Mart, Madhavadhara, Visakhapatnam, and found A1 and A2 in possession of 136 Kgs of Ganja. The contraband, along with other material, was seized under cover of a mediators report. A1 and A2 were arrested on 17/11/2022 and sent to judicial remand.