ANGADI SAI CHANDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the BharatiyaNagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the petitioners/Accused Nos.5 and 6 on bail in Cr.No.137 of 2024 on the file of YetapakaPolice Station, Alluri Sitharama Raju District, registered against the petitioners/Accused Nos.5 and 6 herein for the offence punishable under Sec. 20(b)(ii)(C) r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) The case of the prosecution in nutshell is that on 12/11/2024 at about 3.00 p.m., the Sub-Inspector of Police, YetapakaPolice Station, Alluri Sitharama Raju District, on receiving information about the illegal possession and transportation of ganja and rushed to the scene of offence by securing the presence of mediators and apprehended A1, A3 to A6 and found 100 Kgs of Ganja in their possession. The contraband was seized under cover of a mediators report and they were arrested and sent to judicial custody.

(3.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor. Perused the record.