KALLAPALLI NAGENDRA Vs. STATE OF ANDHRA PRADESH

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 petitioners/Accused Nos.1, 2 and 4 on bail in Cr.No.198 of 2024 of Obulavaripalli Police Station, Annamayya District, registered against the petitioners/Accused Nos.1, 2 and 4 herein for the offence punishable under Sec. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) The case of the prosecution in nutshell is that on 2/11/2024 at 10.15 am, on credible information, the Inspector of Police, Railway Kodur Circle, along with his staff reached near Chenna Kesava Swamy Temple, on NH 716 road, Obulavaripalli Mandal and found A1 to A4 in possession of ganja. Then the police caught the accused and found 50 KGs of ganja in their possession and arrested them under cover of panchanama.

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