KILLO SURESH Vs. STATE OF A.P.

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.3 on bail in Crime No.74 of 2024 of Padmanabham Police Station, Visakhapatnam Commissionerate, registered against the Petitioner/Accused No.3 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 petitioner and the learned Assistant Public Prosecutor. Perused the record.

(3.) As seen from the record, the petitioner is at the impressionable age of 21 years. The allegation against the petitioner is that he, along with other accused, indulged in dealing with 40.00 Kgs of Ganja. It is a commercial quantity. After thorough investigation, a charge sheet was filed showing the accused as absconding. Later, the Court concerned issued an NBW against the petitioner. The petitioner was arrested on 23/8/2025. He has been in judicial custody for the past 94 days. The charge sheet was numbered as N.S.C.No.150 of 2024. Accused No.1 was already enlarged on bail in this case. Except the co-accused's confession, there was no material available against the petitioner in the instant case. The learned Assistant Public Prosecutor submits that the petitioner was involved in an offence under 'the NDPS Act', in connection with Crime No.126/2022.