DUNGA SOWDI RAJU 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/Accused No.4, seeking regular bail, in Crime No.53 of 2023 of Bommuru Police Station, Rajamahendravaram, East Godavari district, registered 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').

(2.) Case of the prosecution, in brief, is that on 20/2/2023, at about 07.45 AM, at the dumping Yard on the outskirts of Satellite City, Rajamahendravaram, A1 to A4 were found in possession of 22.400 Kgs of Ganja worth of Rs.1,12,000.00 in two travel bags. The Sub-Inspector of Police, Bommuru Police Station arrested A1 to A4 and seized the contraband under cover of a mediators report and they were remanded to judicial custody on the same day.

(3.) Heard. Perused the record.