PEDDIREDDY DURGA PRASAD Vs. STATE OF A. P.

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A.3 seeking regular bail in Crime No.82 of 2023 of Krishna Devi Peta 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.) Brief facts of the case are that, on 11/8/2023, on credible information about transportation ganja, the Sub Inspector of police along with his staff and mediators rushed to a road running from K.D.Peta to Narsipatnam situated opposite to A.L.Puram village bus stand and found the accused having in possession of 22kgs of ganja and 1kg liquid ganja (hashish oil)