PRASANTA MANDAL 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 Petitioners/Accused Nos.1 to 3 on bail in Crime No.133 of 2025 of Prohibition & Excise, Nellore-II Police Station, S.P.S.R Nellore District, registered against the Petitioners/Accused Nos.1 to 3 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 allegations against the Petitioners/Accused Nos. 1 to 3 are that they were spot arrested as they were found in possession and transportation of 6 Kgs of Ganja by each accused. In total, there are 18 Kgs of Ganja. The Petitioners were arrested on 14/10/2025. They have been in judicial custody for the past 31 days. The Petitioners are permanent residents of Murshidabad District, West Bengal State. They have got fixed abode.