GOLIORI PODALAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'BNSS') has been filed by the petitioner/accused No.1, seeking regular bail, in Crime No.8 of 2025 of G.Madugula Police Station, Alluri Sitharama Raju District.

(2.) A case has been registered against the petitioner/ accused No.1 and other accused for the offences punishable under Sec. 20 (b) (ii) (C) read with Sec. 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(3.) Case of the prosecution, in brief, is that, on 5/3/2025 at about 8.00 a.m. at Kothur Junction, G.Madugula Mandal, while the Sub-Inspector of Police, along with police personnel and revenue officials, was conducting vehicle checking, they found a person, with a bundle on his shoulder, coming from the direction of G.Madugula village, and on seeing the police, he tried to run away; that the police caught hold the said person and on questioning his identity his particulars, he is revealed his identity, who is petitioner herein/accused No.1; that the accused No.1 was questioned and he was found in possession of Golgori bush with cannabis leaves, flowers and seeds weighing 30 kgs; police seized the contraband under the contraband under the cover of a mediators report, arrested the accused No.1 and took him into custody and registered a case in Crime No.8 of 2025 for the aforesaid offences and got remanded the accused No.1 to judicial custody and investigated into.