SEMBI PRASAD RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) There two Criminal Petitions are heard and disposed of by way of this common order arise from two different crimes but the Petitioner is one and the same.

(2.) The Criminal Petition No.11070 of 2025 has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.11 on bail in Crime No.306 of 2024 of II Town Police Station, Visakhapatnam Commissionerate, registered against the Petitioner/Accused No.11 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').

(3.) The Criminal Petition No.12337 of 2025 has been filed under Ss. 480 and 483 of the 'the BNSS', seeking to enlarge the Petitioner/Accused No.3 on bail in Crime No.302 of 2024 of Malkapuram Police Station, Visakhapatnam Commissionerate, registered against the Petitioner/Accused No.3 herein for the offences punishable under Ss. 20(b)(ii)(C) read with 8(c) of 'the NDPS Act'.