THUDUM DHANUNJAYA Vs. STATE OF A.P.

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 Petitioner/Accused No.1 on bail in Crime No.52 of 2024 of Chinturu Police Station, A.S.R District, registered against the Petitioner/Accused No.1 herein for the offences punishable under Ss. 8(c) read with 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

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

(3.) As seen from the record, the Petitioner/Accused No.1 was allegedly found in possession and transportation of 10.00 Kgs of Ganja. It is not a commercial quantity. There are no adverse similar criminal antecedents reported against the petitioner. The petitioner was arrested on 3/11/2025. He has been in judicial custody for the past 37 days. So far, 2 witnesses are examined. They are all official witnesses. The petitioner may not be in a position to threaten the official witnesses or tamper with the evidence. The petitioner is at the impressionable age of 22 years. The petitioner is a permanent resident of Komapalle, Nalgonda District, Telangana State. He has got fixed abode. No application was filed seeking custodial interrogation of the petitioner. Substantial portion of the investigation has been completed.