NERELLA SADAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of the BNSS, has been filed by the Petitioner herein/Accused No.1, seeking regular bail, in SC NDPS No. 330/2025 on the file of the Hon'ble 1st Addl. Sessions Judge at Rajamahendravaram in FIR registered as Crime No. 120 of 2022 of Yetapaka Police station.

(2.) The case of the prosecution in brief, is that, this is a case of illegal possession and transportation of Ganja that occurred on 12/12/2022 at 4.30 PM near Javahar Navodaya School, Bojjuguppa at Tunika Cheruvu Road of Yetapaka Mandal, wherein the Sub-Inspector of Police, Yetapaka found one Eicher Van, AP 28 TA 8055 which was left by some unknown persons, then he checked the van and seized 60 Kgs of Ganja in 3 plastic bags each bag weighing 20 Kgs under the cover of mediators' report. Subsequently, on 8/2/2023 the police arrested A-3 in connection with the crime and durig the course of investigation, the petitioner/A-1 was produced in this case on execution of PT Warrant on 7/7/2025.

(3.) Heard Sri Duggirala Subash, learned counsel for the petitioner/accused and Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.