PANDITHI RAJA SEKHAR 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.2, seeking regular bail, in Crime No.51 of 2023 of Bhimavaram I Town Police Station, West Godavari district.

(2.) A case has been registered against the petitioner herein and others for the offence punishable under Sec. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) Brief facts of the case are that, on 16/2/2023, on receipt of credible information, the Sub Inspector of Police, Bhimavaram I Town Police Station, along with his staff and mediators, proceeded to downwards of R and B Flyover near Srinivasa Center, Bhimavaram and found A-1 to A-7 in possession of 22 Kgs of Ganja. The contraband, along with other material, was seized under cover of a mediators report and a case has been registered against the accused.