KATIBOINA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhitha, 2023 (for short 'B.N.N.S.'), has been filed by the Petitioner/ A.6 seeking bail in Cr.No.248 of 2023 on the file of Duvvada Police Station.

(2.) The above said crime was registered against the Petitioner/ A.6 herein and others for the offence punishable under Sec. 20(b) (ii) (c), 25 r/w 8(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) The Prosecution's case, in brief, is that, on receipt of credible information about illegal transportation of ganja, on 4/10/2023, the Inspector of Police along with staff and mediators rushed to the road running from Sanivasa-Duvvada Railway Station near Lakkarajupalem Village and found two persons coming on motor cycles and one person was present in front of them while carrying two gunny bags and by looking at police, they tried to abscond. Then the police apprehended them. During interrogation, A.2, A.4 and A.5 disclosed their details. Based on the confessional statements of accused, the Police seized the contraband and the vehicles, arrested them and sent them to judicial custody