CHIRLA NARSIMHARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.')/ Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the petitioner/Accused No.2 on bail in Cr.No.136 of 2025 of Prohibition & Excise Police Station, Rampachodavaram, ASR District, registered against the petitioner/Accused No.2 herein for the offences punishable under Sec. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

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

(3.) As seen from the record, the petitioner was arrested on 1/7/2025. He has been in judicial custody for the past 185 days. The allegation against the petitioner/Accused No.2 is that he had allegedly indulged in dealing with 180.00 Kgs of ganja, which is a commercial quantity. The charge sheet has not been filed in this case. There are no similar criminal adverse antecedents reported against the petitioner. The petitioner is a permanent resident of Gadarada Village, Korukonda Mandal, East Godavari District. He has got fixed abode.