SENIOR INTELLIGENCE OFFICER Vs. SANTHOSH KUMAR SAHOO

JUDGEMENT

(1.) The instant petition under Sec. 483(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') has been filed by the State / Directorate of Revenue Intelligence seeking cancellation of the bail granted to the Respondents / Accused Nos.1 to 3 under Order dtd. 16/4/2025 in Crl.M.P.No.379 of 2025 in F.No.DRI/HZU/VRU/48/ENQ-04(Int-04) 2024, DRI, Visakhapatnam by the learned Special Sessions Judge for trial of the cases under the NDPS Act-cum-I Additional District and Sessions Judge, East Godavari, Rajamahendravaram.

(2.) The case of the prosecution, in epitome, is that, on 5/10/2024 at about 08:00 hours, the officers of the Directorate of Revenue Intelligence, Visakhapatnam Regional Unit, while conducting surveillance at Krishnavaram Toll Plaza, Jaggampeta on NH-16 (ChennaiKolkata Highway), intercepted a Tata Goods Carrier bearing No. OD2CS2068 and a Maruti Swift Dzire car bearing No. OD25B0009 acting as a pilot vehicle escorting the goods carrier. On inspection, the officers found 24 white HDPE sacks concealed beneath empty fruit crates in the goods carrier, containing 254 packets of ganja (160 packets of 2 kg each and 94 packets of 5 kg each) weighing 808.18 kilograms in total. A-1 to A-3 were apprehended, while two other persons fled from the spot. The contraband, the two vehicles involved, and four mobile phones were seized and the Accused were arrested for offences under the NDPS Act.

(3.) Heard Ms.Santhi Chandra, learned Senior Standing Counsel for State / DRI and DGGI and Sri Kadiyam Neelakanteswara Rao, learned counsel for Respondents / Accused Nos.1 to 3.