MANIKALA DHANDU MARI 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.1 on bail in Crime No.248 of 2025 of Prohibition and Excise Station, Nellore-I, registered against the Petitioner/Accused No.1 herein for the offences punishable under Sec. 8(c) read with Sec. 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.) The petitioner was arrested on 10/10/2025. He has been in judicial custody for the past 27 days. The learned Assistant Public Prosecutor submits that there are no similar adverse antecedents reported against the petitioner. The petitioner was found in possession of 6 kgs of ganja. It is not a commercial quantity. So far, eight witnesses have been examined, all of whom are material and official witnesses. Therefore, the possibility of the petitioner threatening the official witnesses, tampering with evidence, or hampering the investigation does not arise. The petitioner is permanent resident of Ramalingapuram, Nellore City, SPSR Nellore District. He has got fixed abode. If conditions are imposed, there is no likelihood of his absconding or evading the process of law.