(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners/A1 to A3, A5 and A6, seeking regular bail, in Crime No.33 of 2022 of Gudemkothaveedi Police Station, Visakhapatnam district, registered for the offences punishable under Ss. 20(b)(ii)(C), 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act").
(2.) Case of the prosecution, in brief, is that, on 6/12/2022, at 14.30 hours, on reliable information, the Sub-Inspector of Police, G.K. Veedhi Police Station, along with his staff and mediators, proceeded to Near Samstha colony junction, G.K. Veedhi village, Panchayat and Mandal, and found accused Nos.1 to 3, 5 and 6 in possession and illegal transportation of 18.600 KGs of Ganja in Hyundai i20 Car bearing registration No.MH 12 LD 8576. They purchased the same from A4 in Chitrakonda village of Odissa State. Police seized the contraband, along with vehicle and other material, under cover of a mediators report.
(3.) Heard. Perused the record.