AMBADAS SRIDHAR BANKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the subject of matter of these criminal petitions, the crime number and the relief are one and the same, this Court deems it appropriate to dispose of these petitions by a common order.

(2.) The case of prosecution is that on 12.01.2021 on receiving credible information about illegal transportation of ganja in two vehicles from Narsipatnam to Zaheerabad, Medak District Telangana State, the Police reached Valasapalli Check post on Eluru to Chintalapudi SH-43 road, apprehended A1 to A6, seized 1038 Kgs of ganja in 36 bags worth Rs.83,40,000/-, two vehicles, cash of Rs.6,20,000/- and other belongings from them under mediators report. Basing on the said report, the present crime is registered and A1 to A6 were sent to judicial custody on 13.01.2021.

(3.) Heard learned counsel appearing on behalf of the petitioners/A1 to A6 and learned Assistant Public Prosecutor for the respondent-State.