KARRI APPANNA Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C. ')/ Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS '), seeking to enlarge the petitioners/Accused Nos.2 to 4 on bail in Crime.No.44 of 2025 of Golugonda Police Station, Anakapalli District, registered against the petitioners/Accused Nos.2 to 4 herein for the offences punishable under Ss. 20(b)(ii)(C) read with 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act ').

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

(3.) As seen from the record, the allegation against the petitioners/Accused Nos.2 to 4 are that they had allegedly indulged in possession and transportation of 50.00 Kgs of ganja with the assistance of the other accused. They were arrested on 2/5/2025. They have been in the judicial custody for the past 180 days. The petitioners/Accused Nos.2 to 4 is the permanent residents of Dabbakota Village, G.K.Veedhi Mandal, ASR District. They have got fixed abode. If they are enlarged on bail with certain stringent conditions, they may not evade the process of law. The statutory period of 180 days has been completed. The learned Assistant Public Prosecutor submits that two similar adverse antecedents under the provisions of 'the NDPS Act ' have been reported against the petitioners/Accused Nos.2 to 4.