NAMDEO ASHRUBA NAKADE Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Petition under Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (Ss. 437 and 439 of Cr.P.C) filed by the petitioner/accused to grant regular bail in S.C.No.144 of 2024 pending on the file of the learned II Additional District and Sessions Judge-Cum-Designated Court for the trial of offences under NDPS Act, Vijayawada, registered for the offence under Sec. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances, Act 1985 (for short, 'the NDPS Act').

(2.) Heard arguments of Sri D.Surya Narayana, the learned counsel for petitioner and Smt. Santhi Chandra, the learned Senior Standing Counsel for DRI and DGGI appearing for respondent.

(3.) The allegation against the petitioner was that on 7/11/2023 at about 12:00 hours, on receiving credible information about illicit transportation of Cannabis also known as Ganja, a Narcotic Drug, the officers of the Directorate of Revenue Intelligence went to Enikepadu Junction, Vijayawada and mounted surveillance on the vehicles coming from the direction of Eluru.