BISOYI SAHADEV Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Revision Case has been filed challenging the order passed by the learned I Additional District and Sessions Judge-cum-Special Judge for Trial of Offences under the NDPS Act, Visakhapatnam[the Trial Court] in Crl.M.P.No.1051 of 2025 in Cr.No.166 of 2025 of Pendurthi Police Station, on 25/9/2025 extending the period of remand up to 250 days from the day the Petitioners were remanded to judicial custody for the first time.

(2.) Thoughtful consideration is bestowed on the arguments advanced by the learned Counsel for both sides. I have perused the entire record.

(3.) Now the point for consideration is: