BANGARU NAGESH 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/A1 and A3, seeking regular bail, in Crime No.378 of 2022 of S. Kota Police Station, Vizianagaram district, registered for the offence punishable under Sec. 8(c) readwith 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act").

(2.) Case of the prosecution, in brief, is that, on 18/11/2022, at about 12.00 Noon, on credible information, the Sub-Inspector of Police, S. Kota Police Station along with his staff and mediators, reached near Pandirappanna Junction, S. Kota junction and found accused Nos.1 to 4 and child in conflict with law in possession of 15 Kgs of Ganja. Police seized the contraband along with other material under cover of a mediators report.

(3.) Heard. Perused the record.