KILLO NAGESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 438 of Cr.P.C., has been filed by the petitioner/A2, seeking anticipatory bail, in Crime No.180 of 2021 of Pithapuram Rural Police Station, East Godavari District.

(2.) A case has been registered against the petitioner herein and others for the offences punishable under Ss. 20(b)(ii)(B), 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) The Prosecution's case, in brief, is that on 20/10/2021 at about 06.00 p.m., on receiving credible information about illegal transportation of ganja, the SI of police Pithapuram Rural Police Station rushed to Marvadi shed, state highway no:173 at Jalluru village, Pithapuram Mandal and at about 02.00 pm, while they were conducting vehicle search, they observed one white coloured Mahindra Bolero Car bearing No.AP05 BL 5979 was coming from Samalkota side towards Pithapuram side, stopped at some distance from the police party and tried to turn back the Car, Police party chased the car, at that time, four persons got down the car and fled away towards western side fields and the car driver i.e., A.1 also tried to escape from the scene of offence and the Police apprehended him and seized Ganja of about 2.675 grams, one cell phone with Sim, cash of Rs.20,000.00 and while coloured Mahindra Bolero car from the possession of A.1 under the cover of mediators report and recorded the A.1's confession statement, who issued the mobile Nos.89859 96701 and 63059 69690 of A.2. Based on the mediators' report, the case in above crime was registered against the Petitioner and other Accused persons.