GEDELA ANJIBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present criminal petition is filed under Ss. 437 and 439 of Cr.P.C. The petitioners are A.5 and A.6 in Crime No.279 of 2023 of Indrapalem Police Station, Kakinada District. The Crime was registered for the offences under Sec. 8(c) r/w 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) As per the remand report, the petitioners are addicted to Ganja and are doing business of Ganja. In that process, the accused contacted one Jatla Ramu and went to Peddapuram to brought 25 Kgs of Ganja by paying Rs.25,000.00 and brought he Ganja to Jana Chaitanya Layout, S.Atchuthapuram of Kakinada Rulral Mandal and separated the Ganja into six separate bags. At that time, the Police seized the Ganja and two motor cycles in the presence of Mediators.

(3.) The Police registered the crime and arrested the accused on 12/12/2023. It is also noted that A.1 and A.2 were involved in a crime vide Crime No.106 of 2023 registered under Sec. 34-A of Excise Act on the file of III Town L&O P.S., Kakinada. The accused filed Crl.M.P.Nos.256 of 2024 and 640 of 2024 before the I Additional District and Sessions Judge, Special Judge for Trial of Offences under NDPS Act, Rajamahendravaram, East Godavari District and the same were dismissed on 4/3/2024 and 23/4/2024 respectively. Hence, the present criminal petition.