DEEPAK RANJAN DHAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, by the petitioner/Accused No.2 for granting of anticipatory bail in connection with Crime No.128 of 2024 of Salur Rural Police Station, Parvathipuram Manyam District, registered for the offences punishable under Ss. 20(b)(ii)(C) read with 8(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) It is the Case of the prosecution is that on 24/9/2024, the Sub-Inspector of Police, Salur Rual Police Station, on receipt of credible information, after securing the mediators, rushed to outskirts of Jeegaram Village and started checking the vehicles on NH-26 road. The police noticed one person coming on motor cycle from P.Konvavalasa towards Salur. Following him another person was coming behind in Scooty with two bags. On seeing the police, the two persons tried to escape. Thereafter, the Police apprehended one person and other person escaped from the scene of offence. On the confession statement made by the Accused No.1, the petitioner is added as Accused No.2 in the instant Crime.

(3.) On the other hand, the learned counsel for the petitioner would submit that the petitioner/Accused No.2 was falsely implicated in the said crime on the confession made by Accused No.1. He would further submit that he was not present at the scene of offence and he did not commit any offence as alleged by the police. He would further submit that the petitioner is the only breadwinner of his family, and he requested to allow the present Criminal Petition.