SAJID ALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners/A-5 to A-7, seeking regular bail, in Crime No.66 of 2022 of Moothugudem Police Station, Alluri Sitharama Raju District.

(2.) A case has been registered against the petitioners 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 25/9/2022, at about 2.00 P.M, at Gondigudem Junction, Kothapalli Panchayat, Chinturu Mandal, while conducting vehicle checking by the Sub-Inspector of Police, Mothugudem Police Station, A-3 to A-7 were found transporting 175 Kgs of Ganja worth of Rs.5,25,000.00 in 7 plastic bags in Maruti Suzuki SX4 Car bearing registration No.MH 6 AL 1610 from Sukumamidi village to Uttar Pradesh State. The contraband, along with vehicle and other material, was seized under cover of a mediators report. A3 to A7 were arrested on 25/9/2022 and they were sent to judicial custody on 26/9/2022. A1 and A2, who are also involved in the offence, are absconding.