CHAPPIDI SOMASEKHAR 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 connection with the Crime No.207 of 2022 of Martur Police Station, Bapatla District, for the offences punishable under Ss. 20(b)(ii)(c) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) The case of the prosecution is that the petitioner along with the other accused indulged in transportation of 140 Kgs of Ganja and the same was seized by the Police, while A1 to A3 were travelling in the car bearing AP 05 CK 1929.

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