KODA KRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner/A2, seeking regular bail, in Crime No.2 of 2025 of Mothugudem Police Station, Alluri Sitharama Raju District.

(2.) A case has been registered against the petitioner herein and others for the offences punishable under Sec. 8(c) r/w 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 26/1/2025 at about 14.15 hours, near Mothugudem Police Station, Chintoor Mandal, a case of illegal possession and transportation of Ganja for wrongful gain was reported. During vehicle checking, the Sub Inspector of Mothugudem Police Station intercepted two vehicles, a Maruti Ertiga bearing No.TS 22 4715 and an Ashok Leyland Van bearing No.TG 22 T 1003, coming from Donkarai side. Accused Nos.1 and 3 to 7 were apprehended while allegedly transporting 126 kgs of Ganja in five plastic bags, valued at Rs.6,30,000.00, from Pedagandi village in GK Veedhi Mandal to Peddapalli District, Telangana. The police seized the contraband along with mobile phones and Aadhaar cards. Subsequently, the police arrested the accused No.2 on 24/8/2025.