YARAVA VIVEK Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.2 on bail in Crime No.51 of 2024 of Moothugudem Police Station, Alluri Sitharama Raju District, registered against the Petitioner/Accused No.2 herein for the offence punishable under Ss. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) Material averments stemming from the prosecution are that on 9/7/2024 at about 4.30 p.m at opposite of Mothugudem Police Station, Chintru Mandal on receipt of credible information, the S.I of Police along with staff conducted vehicle check, where Accused No.1 to 3 were trying to transport 250 Kgs of ganja in 10 plastic bags, worth of Rs.12,50,000.00 in a car bearing No. AP 39 RV 6553 from outskirts of Mangampadu Village to Hyderabad illegally. The Police apprehended them and seized the same along with car, mobile phone from the Accused and registered the above case.

(3.) Sri Bonu Rama Shankar Rao, learned Counsel for the Petitioner submits that the Petitioner is innocent and has been falsely implicated in the alleged offence, without any cogent evidence linking him to the commission of the crime. It is contended that the Petitioner is the sole breadwinner of his family and his arrest would cause undue hardship and prejudice to his dependents. The Petitioner undertakes to abide by any condition that this Court may impose while granting bail to the Petitioner.