KILLO SUBBARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioners/Accused Nos.1 and 2, seeking regular bail, in Crime No.1 of 2025 of G.Madugula Police Station.

(2.) A case has been registered against the petitioners and others herein for the offence punishable under Ss. 20(b)(ii)(C), 25 read with Sec. 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act").

(3.) Case of the prosecution, in brief, is that, the petitioners who are husband and wife were caught in possession of 32 kgs of Ganja. They bought Ganja from Odisha for low price and sell the same in Andhra for higher prices. Thereafter, the contraband was seized from their possession.