HARIYUNDHNANA SURYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to grant anticipatory bail by the petitioner/accused No.2 in respect of Cr.No.73 of 2024 on the file of GRP Police Station, Visakhapatnam, for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) Heard learned counsel for the petitioner/accused No.2 and learned Assistant Public Prosecutor. Perused the record.

(3.) The case of the prosecution is that on 22/2/2024, at about 8.00 a.m., a regular check was being conducted at Visakhapatnam Railway Station in view of general elections. During the course of checking, the raid party noticed one person carrying a black and blue colour back pack, who tried to escape from the Railway Station on seeing the raid party. It is further case of the prosecution that the said person was detained and questioned about his particulars he disclosed his name as