VANTHALA DAVIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These four Criminal Petitions are heard and disposed of by this common order, as the petitioners in all the Criminal Petitions are different and crime is the same.

(2.) These four Criminal Petitions have been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioners/Accused Nos.1 to 5 in Cr.No.22 of 2026 on the file of the Nathavaram Police Station, Anakapalli District, registered for the alleged offences punishable under Ss. 20(b)(ii)(C) and 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(3.) The learned counsel for the petitioners submits that the petitioners are innocent of the alleged offence and have been falsely implicated in the case. They are the sole earning members of their respective families and have not committed any offence. They are law-abiding citizens and have fixed places of residence. The petitioners were arrested on 23/2/2026 and have been in judicial custody for the past 190 days. After thorough investigation, charge sheet has been filed. The petitioners undertake to abide by any conditions that may be imposed by this Court. Hence, it is urged that the Criminal Petitions be allowed.