RAMESH NATH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 437 and 439 of Cr.P.C., has been filed by the petitioners/A1 and A2, seeking regular bail in Cr.No. VIII/10/24/2023Preventive Commissionerate, Vijayawada.

(2.) The above crime was registered against the petitioners for the offence punishable under Ss. 8(c) read with 20(b)(ii)(c) of NDPS Act.

(3.) The Prosecution's case, in brief, is that the Superintendent of Customs Preventive Commissionerate, Vijayawada got advance inf petitioners were coming to the lane adjacent to St.John's High School, Gannavaram in a silver colour car from Visakhapatnam on 12/10/2023 afternoon. Basing on the information, the officers of Customs Preventive Commissionerate, Vijayawada along with independent witnesses way laid and stopped the Volkswagen Vento Car bearing registration No.AP 31 BT 9289 and questioned A1 and A2 and after that taken them into their custody at 3.00 pm on the same day. On search of the car, they found 99 bags containing ganja totaling to 203.306 kgs. On enquiry, A1 and A2 submitted that they purchased the same at Jaggampeta by Raju Ram Chowdary @ Raju Bhai, who escorted them on a motorcycle and directed them to head towards Hyderabad and by the time, the petitioners reached to Gannavaram, the Customs officials took them into their custody. After observing all formalities, they were remanded to judicial custody.