PANGI BALARAJU Vs. STATE OF ANDHRA PRADESH

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.8 on bail in Cr.No.75 of 2018 of Paderu Police Station, Visakhapatnam, registered against the petitioner/Accused No.8 herein for the offence punishable under Sec. 20(b)(ii)(C) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) The case of the prosecution is that on 21/5/2017, the Investigating Officer and his staff found Accused Nos.1 to 7 in possession of 300 Kgs of Ganja and the contraband was seized under the mediatornama. The Accused Nos.1 to 7 in their confession revealed the role of the petitioner/Accused No.8. Therefore, the police after seven years arrested the petitioner.

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