CHEPURI NAGESWARA RAO Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) "This Criminal Petition, under Section 438 of the Code of Criminal Procedure 1973 (For short, 'the Cr.P.C.') is filed by the petitioners/A-4 and A-6 seeking to grant pre-arrest bail, since they are apprehending arrest in connection with Crime No. 136 of 2013 of the Rolugunta Police Station, Visakhapatnam District, for the offences punishable under Sections 20(b) and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (For short, 'the Act'). The case of the prosecution is that, the petitioners along with others allegedly possessed 540 Kgs of 'ganja'.

(2.) The main contention of the petitioners/A-4 and A-6 is that no recovery was made directly from the petitioners and basing on the confessional statement of the prime accused, they were implicated.

(3.) The learned Public Prosecutor opposed the petition.