VIRODULA SIMHADRI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Code of Criminal Procedure (for short 'Cr.P.C.'), has been filed by the petitioner/Accused No.3, seeking regular bail in Crime No.149 of 2023 of Rolugunta Police Station, Visakhapatnam District, registered for the offence punishable under Ss. 8(c) read with 20(b)(ii)(C), 25 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the NDPS Act).

(2.) Case of the prosecution in brief, on 30/11/2023, the Sub-Inspector of Rolugunta Police Station, received information about transportation of ganja, secured the presence of mediators and rushed to Nindugonda junction along with staff and mediators and started conducting vehicle checking. At about 8.00am, he found one person coming on Pulsar motorcycle and by looking at police, he escaped. At the same time, the SI found another person coming in an auto who also tried to escape having turned the vehicle. Then S.I apprehended him. At the same time, he found another person coming on a scooty and by looking at police, the rider of the scooty escaped by leaving the scooty. Then the SI interrogated the person who was apprehended while present in the auto. During interrogation, child in conflict with law who was apprehended by him disclosed his address particulars and basing on his confessional statement 88kgs of ganja was seized from his possession. On 3/12/2023, the SI of Rolugunta Police Station, on information, arrested A1 and on his confession, A3 was arrested on 14/12/2023.

(3.) Heard Sri Rachagarla Subbarayudu, learned counsel for the petitioner and Ms. D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent.