SAYYED REHAN 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 on bail in Cr.No.250 of 2025 of P.M.Palem Police Station, Visakhapatnam Commissionerate, registered against the petitioner/Accused herein for the offences punishable under Sec. 20(b)(ii) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) The case of the prosecution is that on 26/4/2025, on receipt of credible information about the illegal possession and transportation of Ganja, The Sub-Inspector of Police, P.M.Palem Police Station, secured the presence of mediators and rushed to BABA Engineering College Road, P.M.Palem, Visakhapatnam. The police noticed one person standing with a carry bag in his hands and on seeing the police, the said person tried to escape. The Sub-Inspector of Police along with his staff apprehended the accused. During investigation, the accused gave his address particulars, and basing on the said confession statement, only 1.250 Kgs of Ganja was seized under the cover of mediator's report. Basing on the report, the petitioner was arrested on 26/4/2025 and remanded him to judicial custody.

(3.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.