IMRAN ALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioners/A-1 to A-3 in connection with Crime No. 119 of 2023 of the Station House Officer, Duvvada Police Station, Visakhapatnam for the offences punishable under Sec. 8(c) r/w 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) The case of prosecution, in brief, is that on 31/5/2023 on receipt of reliable information about illegal transportation of ganja, the complainant secured mediators. The complainant along with staff rushed to opposite to RTC Depot, Kurmannapalem. On seeing the police, two male persons were trying to run away along with two luggage brief cases. Complainant caught hold of them with the help of staff. On examination, they found eight brown colour packets kept in the luggage of the brief cases and it smelled like ganja. Two persons know Hindi language only. Complainant secured PC 3608 Sri Md.Ali Basha as Translator who known Hindi and Telugu languages. Complainant produced the accused before the mediators and questioned them about their particulars. Accused 1 and 2 voluntarily confessed about their coming to Visakhapatnam from West Bengal, their acquaintance with one Jafar Ali (A-3 in the above crime) and taking of ganja from him. Complainant recovered 15 KGs of ganja from the custody of accused 1 and 2 and they were arrested on 31/5/2023 and they were sent to judicial custody. Basing on the confession of accused 1 and 2, crime is registered against the petitioners.

(3.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor for the State.