AKINAPPALI NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 437 and 439 of the CrPC is filed by the petitioners/A1 to A6 to grant regular bail in connection with Crime No.24 of 2024 of Peddathippasamudram (PTM) Police Station of Annamayya District for the offence punishable under Sec. 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) Having heard the learned counsel on both sides and having perused the record, the following aspects are to be seen: - The allegations are that from the possession of all these accused at once on 5/2/2024, various packets were seized and they were found containing the Ganja and all together 100 Kgs of Ganja was seized from these six accused. The allegation is that they procured such Ganja from others for the purpose of sale.

(3.) The petitioners/A1 to A6 herein having been arrested, they were taken to judicial custody on 6/2/2024 and since then they have been in custody for about 153 days by now.