JAGGUPALLI RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is accused No.1, in Crime No.232 of 2022 of Dwaraka Police Station, Visakhapatnam city. The present petition is filed under Sec. 438 of Cr.P.C., seeking anticipatory bail. Petition indicates the offence alleged against this petitioner is under Sec. 307 read with 34 of I.P.C.

(2.) It is on that premise, the learned counsel for the petitioner submitted arguments.

(3.) Learned Additional Public Prosecutor appearing for the State submits that, while the F.I.R., in this case stood registered for the offence under Sec. 307 read with 34 of I.P.C., it was during the course of investigation, the investigation agency detected involvement of this petitioner and other accused in dealing with Ganja and from some of the accused, the contraband was seized and the investigation has been in progress not only for the offence under Sec. 307 read with 34 of the I.P.C. but also for the offence under Sec. 20 (b)(ii)(c) r/w 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985. Court's attention is drawn to the remand report pertaining to A1 to A6 in this regard.