JERRIPOTHULA LOVA RAJU ANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for regular bail in NCB F.No.48/1/4/2020/NCB/SUB-ZONE/HYD. The petitioner is accused No.1 in the said case. The offences alleged against him are under Sections - 8 (c) read with 20, 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'). The petitioner is in judicial remand from 15.08.2020.

(2.) Heard Mr. L. Divakara Rao, learned counsel for the petitioner, and Mr. V. Gopalakrishna Gokhaley, learned Special Public Prosecutor for Narcotics Control Bureau appearing on behalf of the respondent. Perused the record.

(3.) The allegation against the petitioner herein is that on 07.08.2020, the respondent's Officers have received confidential information that two young person probably from Maharashtra with medium built and fair complex aged in between 22 and 28 years are likely to traffic a substantial quantity of ganja. The said ganja will be concealed in Jute Gunny bags concealed below empty plastic crates of vegetables in an Eicher Truck bearing registration No.MH 12QW 3912. The said vehicle is likely to cross Outer Ring Road, Vijayawada Highway, Pedda Amberpet, Hayathnagar Mandal Ranga Reddy District, Hyderabad at around 1030 hours on 07.08.2020.