SURESH KRISHNAN Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition Nos.9566 and 10928 of 2025 have been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity the BNSS ), seeking to enlarge the Petitioner/Accused Nos.1, 4 and 6 in Crl.P.No.9566 of 2025 and petitioners/accused No.5 in Crl.P.No.10928 of 2025 on bail in Crime No.77 of 2025 of Parvathipuram Town Police Station, registered against the Petitioners herein for the offences punishable under Sec. 20(b)(ii)(C) read with Sec. 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity the NDPS Act ).

(2.) These two Criminal Petition Nos.9566 and 10928 of 2025 are heard and disposed of by way of this common order, as the petitioners in these two petitions are accused in the same crime.

(3.) Heard the learned Counsels for the Petitioners and the learned Assistant Public Prosecutor.