EEPI SAI KIRAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A2 seeking regular bail in Crime No.378 of 2023 of Anakapalli Town Police Station, Anakapalli District.

(2.) The above said crime was registered against the petitioner herein and others for the offence 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 10/10/2023 the Inspector of Anakapalli Town Police Station received information about illegal transportation of ganja, secured the presence of mediators and rushed to Goods Shed Road and started conducting vehicle checking. He found four persons proceedings towards Railway Station while coming from Lakshmidevi Peta by walk and by looking at police, they tried to abscond. Then the Inspector of police with the assistance of his staff apprehended them and during the course of interrogation, A1 to A4 disclosed their address particulars and based on their confessional statements, 24Kgs of ganja was seized from the possession of A1 to A4 in the presence of mediators under the cover of mediators report.