P.BABU 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.1 and 2 on bail in Crime.No.162 of 2025 of Visakhapatnam Railway Police Station, Visakhapatnam District, registered against the petitioners/Accused Nos.1 and 2 herein for the offences punishable under Ss. 8 (c) read with 20(b)(ii)(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.1 and 2 are that they had allegedly indulged in possession and transportation of 37.50 Kgs of ganja. They were arrested on 28/4/2025. They have been in the judicial custody for the past 182 days. The petitioner/Accused No.1 is a resident of Paraniputhur, Kancheepuram, Tamil Nadu State. The petitioner/Accused No.2 is a resident of Kundrathur, Kancheepuram District, Tamil Nadu State. 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.Law Legislation References