SOBHA RAMESH 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 petitioner/Accused No.6 on bail in Cr.No.99 of 2024 on the file of CheedikadaPolice Station, Anakapalli District, registered against the petitioner/Accused No.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 1/8/2024, the Sub-Inspector of Police, CheedikadaPolice Station, Anakapalli 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 A1to A4 and found 150 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 and basing on confessional statement of other accused, petitioner was arrayed as A-6 and arrested on 16/12/2024 and sent to judicial custody.

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