VADTHYA KISHAN 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.1 on bail in Crime.No.22 of 2021 of Sileru Police Station, Visakhapatnam District, registered against the petitioner/Accused No.1 herein for the offences punishable under Sec. 20(b)(ii)(C) read with 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

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

(3.) As seen from the record, the allegation against the petitioner/Accused No.1 is that he supplied 540 KGs of ganja, which is not a commercial quantity but also a colossal quantity. After thorough investigation, charge sheet has been filed in this case and the same was numbered as NSC.No.186 of 2024. The petitioner was arrested on 4/8/2024. He has been in judicial custody for the past 90 days. No contraband was seized from the possession of the petitioner. Except the confession, no incriminating material is available against the petitioner. Since the charge sheet has already been filed, the question of threatening the witnesses or disclosing any further incriminating information to the investigating officials may not arise. The petitioner is a permanent resident of Peda Thanda, Dhosapalli Village, Regode Mandal, Medak District, and he has got fixed abode.