KILLO CHITTIBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is arraiigned as Accused No.1 in Crime No. 34 of 2024 at Pedabayulu Police Station, Visakhapatnam District, registered under Ss. 20(b)(ii)(C) read with 8(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) It is submitted by the learned counsel for the petitioneer that the petitioner was apprehended on 15/7/2024 when the police found the petitioner attempting to repack 150 kilograms of ganja in three white plastic ganja bags and the petitioner was remanded to judicial custody on the same day.

(3.) It is submitted that, as of today, 191 days of judicial custody have passed and that the police have not yet filed the charge sheet. It is further submitted that the petitioner is entitled for statutory bail, as police have not filed the charge sheet within the prescribed period.