DULAM VEERENDRA KUMAR 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/A-2, seeking regular bail, in Crime No.119 of 2023 of Amalapuram Town Police Station, Dr.B.R.Ambedkar Konaseema District.

(2.) The case of the prosecution is that on 5/3/2023, A1 to A7 were carrying Ganja of 21 Kgs and they were apprehended while it was being transported. It was noticed that each individual accused was carrying different quantities of Ganja in the School Bags. In so far as, the petitioner/A-2 is concerned, he was found in possession of 4 Kgs of Ganja. Accordingly a case has been registered against the petitioner herein and others for the offences punishable under Ss. 8(c) read with 27(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act'). The petitioner/A-2 was arrested and sent to judicial custody on 6/3/2023.

(3.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent.