HEMANTH 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.2 on bail in Crime No.231 of 2025 of Gokavaram Police Station, East Godavari District, registered against the Petitioner/Accused No.2 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 allegation against the petitioner/Accused No.2 is that he was found in possession and transportation of 11.200 Kgs of ganja, which is not a commercial quantity. He was arrested on 10/10/2025. He has been in judicial custody for the past 48 days. So far, six witnesses have been examined, and they are all material and official witnesses. The scope of the petitioner threatening the official witnesses or tampering with the evidence or hampering the investigation may not arise. The petitioner is a permanent resident of Bombay Houses opp to Mallaiahpeta Petrol Bunk, Rajamahendravaram, East Godavari District, and he has got fixed abode. The petitioner is at an impressionable age of 19 years. The learned Assistant Public Prosecutor submits that there are no adverse antecedents against the petitioner/Accused No.2.