REGULA VINOD 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.6 on bail in Crime No.88 of 2025 of III Town L and O Police Station, Rajamahendravaram, registered for the offences punishable 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.) The case of the prosecution, in a nutshell, is that on 25/2/2025 at about 10.30 a.m., on credible information regarding illegal possession and transportation of ganja, the SI of Police, along with staff and mediators, rushed to Quarry Pits, Simhachala Nagar of Rajamahendravaram and caught hold of five persons. Then the police apprehended them and on enquiry, they disclosed their identity particulars and police found 20.350 kgs of ganja in their possession. The contraband, along with other material, was seized under the cover of mediators report and the accused Nos.1 to 5 were arrested and remanded to judicial custody. They also disclosed about the involvement of other accused i.e., A6 to A9.

(3.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent/State. Perused the material on record.