KORRA KOGESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A2 seeking regular bail in Crime No.17 of 2024 of Araku Police Station.

(2.) The above said crime was registered against the petitioner and others for the offence punishable under Sec. 8(c) read with 20(b)(ii)(c), 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) Case of the prosecution, in brief, is that on 21/2/2024, on receiving credible information, the Sub-Inspector of police along with his staff and mediators rushed near Sunkara Metta Check Post Area of Araku Village of Alluri Sitharama Raju District and found the accused in possession 150 Kgs of ganja. The contraband was seized under the cover of mediators report.