SIVARATHRI NAVEEN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present application is filed for grant of regular bail to the petitioner/Accused No.3 in Crime No.82 of 2024 on the file of Chintur Police Station, registered for the offences under U/s 111 (2) (b) of BNS, Sec. 8 (c) r/w 20 (b) (ii) (B) of the NDPS Act.

(2.) The case of the prosecution is that on 31/10/2024 on receipt of credible information that the petitioner along with A1 was possessing and transporting contraband (Ganja-20 kgs) conducted vehicle check at Chintur village and apprehended A1, thereafter on the statement made by him the petitioner herein who is arrayed as A3 was arrested on 11/2/2025.

(3.) It is stated that the petitioner is no way connected to the alleged offence since he was only travelling with the A1 and the entire investigation has also been completed. The contraband seized is also less than commercial quantity. It is further argued that since 11/2/2025 he has been languishing in jail, thus, prays for enlargement of bail.