THANNIRU SUSEELA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 ('CrPC'), is filed by petitioner/A-9, in Crime No.136 of 2022 of Thallur Police Station, Prakasam District, registered for the offences punishable under Ss. 20 (b)(ii) (c), 25 read with Sec. 8(c) of N.D.P.S Act.

(2.) Heard the learned counsel for the petitioner/A9 and the learned Assistant Public Prosecutor representing the respondent/State.

(3.) The case of the prosecution is briefly that on 26/12/2022, on information the complainant (S.I.) went to the house of A1 and found 20 kgs of ganja by peeping through window and that on 31/12/2022, A1 was caught on information and he stated that he let out his house to A2 and A3 and led the police to another place where A2 to A10 were nabbed while trying to flee away on seeing the police and amongst them, A9 was also found in possession of a packet of 1/2 kg of ganja. It is the further case that A11 supplied 120 kgs of ganja to A2 to A5 with the help of car driver A12 and A2 to A5 divided it 30kgs each and sold it, except 20 kgs of A2 and on coming to know it, A3 to A10 came to A2 to buy it.