SAKILA 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.79 of 2025 of Airport Police Station, Visakhapatnam District, registered against the petitioners/Accused Nos. 1 and 2 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 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 21.095 Kgs of ganja. They were arrested on 26/4/2025. They have been in the judicial custody for the past 186 days. The petitioner/Accused No.1 is a resident of J.J.Colony, Bavana North, West Delhi. The petitioner/Accused No.2 is a resident of Pratapganj Town, Supaul District, Bihar 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. The learned Assistant Public Prosecutor submits that one similar adverse antecedent reported against the petitioners.