RABHI KHILO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners/A1, A3 and A4 seeking regular bail in Crime No.62 of 2024 of IV Town Police Station, registered for the offence punishable under Sec. 20(b)(ii)(C), 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) Brief facts of the case are that, on 17/3/2024, on receipt of credible information about illegal transportation of ganja, the Sub-Inspector of police along with his staff and mediators rushed to auto parking area, near sulabh complex, Railway Station, Visakapatnam and found the accused in possession of 4 Kgs of ganja and 1 Kg of weed oil. The contraband along with other material was seized under the cover of mediators report.

(3.) Learned counsel for the petitioners contended that while drawing samples the investigating authorities have not followed the procedure as contemplated under Sec. 52-A of NDPS Act. In support of his contention, the learned for the petitioners has brought to the notice, the contents of mediators report.