VANTHALA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of Cr.P.C., has been filed by the Petitioner/A.5, seeking anticipatory bail in Cr.No.100/2023 of Kasimkota Police Station, Anakapalli District.

(2.) The above crime was registered against the Petitioner herein and others for the offence punishable under Ss. 20(b)(ii)(c) r/w 8 (c), Sec. 25 of NDPS Act, 1985.

(3.) The Prosecution's case, in brief, is that, on receipt of credible information about the illegal transportation of Ganja, on 2/3/2023 at about 09.00 AM, the Sub Inspector of Police, Kasimkota P.S., along with his staff and mediators went to Thallapalem junction, where they found A.1, who was transporting 50 kgs of Ganja in an Auto. When the Respondent Police questioned the A.1, he confessed that the said Ganja belongs to A.2 and A.3 and they were acting as Pilots. On 4/3/2023, the Police has arrested the A.2 and A.3. A.2 confessed that he bought the alleged 50 kg Ganja from A.4 and A.5. A.1 to A.3 were arrested by the Police. Based on the mediators report, a case in above crime was registered.