DUVVANA BOINA NAGASESHU 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 Petitioner/Accused No.4 on bail in Cr.No.281 of 2021 of Payakaraopeta Police Station, Visakhapatnam Rural, registered against the Petitioner/Accused No.4 herein for the offences punishable under Ss. 20(b)(ii)(C), 25 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 Petitioner and the learned Assistant Public Prosecutor. Perused the record.

(3.) As seen from the record, the allegation against the petitioner/Accused No.4 is that he had allegedly indulged in dealing with 350 kgs of ganja. Undoubtedly, it is a commercial quantity and also a colossal quantity. The role of the petitioner came to light based on the confession of Accused No.1. The petitioner is the brother-in-law of Accused No.1. The petitioner surrendered on 26/6/2025. He has been in judicial custody for the past 183 days. The learned Assistant Public Prosecutor submits that the charge sheet has not been filed. The petitioner/Accused No.4 is a resident of Bennabhupalapatnam, Visakhapatnam District. He has got fixed abode. The material portion of the investigation is completed. All the prosecution witnesses are official witnesses. Hence, the question of the petitioner influencing or threatening the witnesses or hampering the investigation may not arise.