CHOPPA NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for brevity, 'the Cr.P.C.,')/Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, 'the BNSS'), challenging the order dtd. 13/2/2026 passed by the learned I Additional District and Sessions Judge-cum-Special Judge for trial of offences under the NDPS Act, Visakhapatnam, in Crl.M.P.No.116 of 2026 in Crime No.78 of 2025 of Golugonda Police Station, whereby the petition filed by the prosecution under Sec. 36A(4) of the Narcotic Drugs And Psychotropic Substances, Act, 1985 (for brevity 'the NDPS Act') was allowed, extending the remand period of the Petitioner/Accused No.2, and other accused beyond 260 days.

(2.) Heard the learned counsel for the Petitioner and the learned Assistant Public Prosecutor. Perused the record.

(3.) The learned Counsel for the Petitioner has relied upon the judgment in Hitendra Vishnu Thakur v. State of Maharashtra, 1994 AIR 2623. wherein, at paragraphs Nos.23, 24 and 31 it is held as under: