MUDARAKOLA RAJESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused Nos.8 and 9 in Cr.No.282 of 2023 of Jangareddigudem Police Station, Eluru District, filed the present criminal petition under Ss. 437 and 439 of Cr.P.C., seeking to release them on bail.

(2.) The above crime was registered against the petitioners herein and others for the offences punishable under Sec. 8(c) read with Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Case of the prosecution in brief is that, on 19/7/2023 at about 5.00 a.m., on credible information, the Sub-Inspector of Police, Jangareddigudem PS along with his staff and mediators apprehended A.1 to A.9 near Srinivasapuram Bypass Road, who were found in possession of 9 packets of ganja, weighing about 24.000 kgs. After conducting panchanama and after seizing the contraband, the Sub-Inspector of Police arrested all the accused, who were remanded to judicial custody subsequently. It is the further case of the prosecution that A.1 used to procure the ganja from the agency area and used to supply the same to A.2. to A.9, who consumes the same. On the basis of the said allegations, the present crime has been registered against the petitioners and others.