LAWS(APH)-2024-6-25

NAGARAJ Vs. STATE OF ANDHRA PRADESH

Decided On June 13, 2024
NAGARAJ Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) The present application is filed under Ss. 437 and 439 of Cr.P.C. The petitioners are the accused Nos.1 and 2 in Crime No.129 of 2024 of Duvvada P.S. Visakhapatnam District. The Crime was registered for the offences under Sec. 8(c) r/w 20(b)(i)(ii)(B) and Sec. 25 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) As per the remand report, the S.I. of Duvvada P.S., check post team and SST team and videographer were performing vehicle checking on 10/4/2024 as part of their duties in view of the general elections, 2024. In the said process, they were checking APSRTC Bus bearing AP29Z 3077 found one couple in suspicious manner and upon checking them, they found 7 packets of ganja from them. The quantity of ganja seized is 14 kgs and the accused are husband and wife and residents of Banglore.

(3.) The Police accordingly registered the crime on 10/4/2024 and the accused were arrested on 10/4/2024.