VIYYAPU SURESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since both the Criminal Petitions are filed, under Sec. 437 and 439 of Cr.P.C., seeking regular bail, by different accused i.e. Crl.P.No.2573 of 2024 (filed by A.2), and Crl.P.No.2578 of 2024 (filed by A.3), in same crime viz. Crime No.10 of 2024 of G.Madugula Police Station, Alluri Seetharamaraju District, they are being taken up together for disposal by way of this Common Order.

(2.) A case has been registered against the petitioners and others for the offences punishable under Sec. 20(b) (ii) (C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) Case of the prosecution, in brief is that on 4/2/2024, on receipt of credible information about transportation of ganja, the Sub Inspector of police along with staff and mediators and rushed to jeep stand in private jeep and started conducting vehicle checking and found one jeep coming from Annavaram and proceeding towards Paderu and one Alto red colour car and four persons coming in those vehicles and by looking at Police having stopped the vehicles tried to escape. Then the Sub Inspector of police apprehended them with the assistance of his staff. During interrogation, A.1 to A.4 disclosed their address particulars and based on their confessional statements 33 Kgs of Hashish oil/liquid ganja was seized from their possession in the presence of mediators under the cover of mediators report.