KAILASH CHANDRA BALAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner/A2, seeking regular bail in Crime No.92 of 2024 of S. Kota Police Station, Vizianagaram district.

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

(3.) Case of the prosecution, in brief, is that, on 6/4/2024, at about 6.30 hours, on credible information, the Sub-Inspector of Police, S. Kota Police Station, along with his staff and mediators, rushed to Pandirappanna junction and while conducting vehicle checking, they found A2 to A4 in possession and illegal transportation of 200 Kgs of Ganja in a Bolero Goods Vehicle bearing registration No.RJ 09 GE 0080 coming from Araku side.