KILLO ANANDHA RAO Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of Cr.P.C., has been filed by the Petitioner/A1, seeking anticipatory bail in Cr.No.149/2020 of Kotananduru Police Station, East Godavari District.

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

(3.) The Prosecution's case, in brief, is that on 11/10/2020 at about 09.00 AM, upon receipt of credible information, the Sub Inspector of Police conducted vehicle checking on Sarugudu - Rowthulapudi road, near a closed Quarry, outskirts of Mathayyapeta village, Rowthulapudi Mandal, the A.5 and A6 were caught red handed by the Police while they were found in possession of 2 Kgs of Ganja in 2 packets and while they were doing pilot to Ganja van on two motor cycles i.e., Hero Glamour bearing registration No.AP31 BX 1190 and Honda Shine bearing registration No.AP39 EP 3935 respectively belongs to A.1 and A.2; A.4 was caught red handed at 09.10 AM on the same day while he was transporting 950 kgs of Ganja packed in 38 plastic gunny bags (each bag contains 25 kgs of Ganja) over the Eicher Van bearing registration No.AP37 W 7593 along with A.1 to A.3 from Darakonda village of Visakha Agency to Rowthulapudi. A.1 to A.3 were absconded from the scene of offence. A.4 to A.6 were arrested and the Police recorded their confessional statement in the presence of mediators and also seized 950 kgs of Ganja worth Rs.23,75,000.00, 2 packets of Ganja each 1kg total 2kgs worth Rs.5,000.00 and the motor vehicles as referred to above under the cover of mediators report. Based on the mediators report, the case in above crime was registered against the Accused persons.