MAISHA MAYURI 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 the BNSS, seeking to enlarge the Petitioners/Accused Nos.2 and 3 on bail in Crime No.254 of 2025 of Government Railway Police Station(GRPS), Vijayawada NTR (Krishna) District, registered against the Petitioners/Accused Nos.2 and 3 herein for the offence punishable under Ss. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985(The NDPS Act).

(2.) Heard the learned counsel for the petitioners and the learned Assistant Public Prosecutor for the respondent/State.

(3.) Sri B.V.Siva Nagaraju, learned Counsel for the Petitioners submits that the Petitioners are innocent and have been falsely implicated in the alleged offence, without any cogent evidence linking to the commission of the crime. It is contended that the Petitioners are the sole breadwinner of their family and their arrest would cause undue hardship and prejudice to the dependents of the Petitioners. The Petitioners undertake to abide by any condition that this Court may impose while granting bail to the Petitioners.