RAJNESH 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-9 and A-10, seeking regular bail, in Crime No.37 of 2022 of Donkarai 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 4/10/2022, at about 02.00 PM, opposite to Sri Vana Kanaka Durga Temple of Donkarai, at Boddagandi Panchayat, Y. Ramavaram Mandal, A2 to A12 were apprehended while they were found in possession of 49 travel bags containing 600 Kgs of Ganja worth of Rs.18,00,000.00. The contraband, along with other material, was seized under cover of a mediators report. A1 to A12 were arrested on 4/10/2022 and they were remanded to judicial custody on 5/10/2022.