SK SALMAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 437 & 439 of Cr.P.C and Ss. 480 & 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') seeking to enlarge the Petitioners/Accused Nos.1 to 3 on bail in Crime No.84 of 2025 of Rolugunta Police Station, Anakapalli District, registered for the alleged offence punishable under Sec. 20(b)(ii)(B) read with Sec. 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act') on the allegation of Petitioners/Accused Nos.1 to 3 was allegedly indulged in dealing with 2 Kgs of Ganja.

(2.) Heard the learned Counsel for the Petitioners/Accused Nos.1 to 3 and the learned Assistant Public Prosecutor. Perused the record.

(3.) The Petitioners/Accused Nos.1 to 3 were spot arrested for allegedly found in possession of 2 kgs of Ganja. It is not a commercial quantity. The Petitioners are aged between 20 to 23 years respectively. So far four witnesses are examined. The learned counsel for the petitioners submits that the investigation may not arise and there are no adverse antecedents reported against the petitioners.