PEDAPUDI CHINNABABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.')/ Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the petitioner/Accused No.3 on bail in Cr.No.02 of 2025 of Gudemkothaveedi Police Station, ASR District, registered against the petitioner/Accused No.3 herein for the offences punishable under Sec. 20 (b) (ii)(C), 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) The case of the prosecution is that on 31/1/2025, on receipt of credible information regarding the illegal possession and transportation of ganja, the Sub-Inspector of Police, G.K. Veedhi Police Station, along with his staff, secured the presence of mediators and proceeded to Mali Veedhi, G.K. Veedhi Village, where they conducted vehicle checking. The police noticed a Maruthi car coming from Sileru towards Chinthapalli, and on seeing the police, two individuals in the car attempted to flee. The SubInspector of Police, along with his staff, apprehended the accused. During the investigation, Accused No.3 disclosed his address particulars, and based on their confessional statements, 58.760 kgs of ganja was seized under the cover of a mediators' report, and the accused were arrested.

(3.) Mr. G.Maheswara Rao, the learned counsel for the petitioner contends that the petitioner is innocent of the alleged offence and has been falsely implicated by the police. It is further submitted that the petitioner is the sole earning member of the family and, therefore, his continued incarceration would cause undue hardship to his dependents. The petitioner undertakes to strictly adhere to any conditions that may be imposed by this Court. In light of the foregoing, learned counsel prays that the present petition be allowed in the interest of justice.