KONAKALLA RAM MOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of the BNSS, has been filed by the petitioner/accused, seeking regular bail, in Crime No.50 of 2025 of Avanigadda Police Station, Krishna District.

(2.) A case has been registered against the petitioner/accused for the offences punishable under Ss. 20(b)(ii)(B) r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) The brief facts of the case are that on 21/3/2025 on credible information, the Drug Inspector, Vijayawada Zone-II along with Vigilance team along with staff conducted inspector on the medical shop of accused and found huge quantity of Tramasure-100, Ultraking Tabs, Spasmo-Proxyvon Plus, Beclam 0.5 mg, Apcolam 0.5 mg, Corex-T Syrup, Tossex Syrup, Tricare-AP Tabs, Restyl 0.5 mg, Trika 0.5 mg and same were selling to the public without doctor prescription. In this connection, a case was registered and investigated.