Andhra Pradesh High Court - Amravati
Gulla Ijak Raju vs The State Of Andhra Pradesh, on 19 February, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
(3327) IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI WEDNESDAY THE NINETEENTH DAY OF FE TWO THOUSAND AND TWENTY FIVE -PRESENT: THE HONGURABLE SRI JUSTICE K SREENIVAS CRIMINAL PETITION NO: 732 OF 2025 Between: Gulla Hak Railu, , S/o. Yacob, aged about 23 Years, Rfo. Velivarru Vilage, Undi Mandal, West Godavari District PetitionerAccused-2 AND The State of Andhra Pradesh, Rep. by ts Public Prosecutor, High Gourt of Judicaiure of Andhra Pradesh At Amaravatl Responcent/Complainant FPettion under Sections 437 & 439 of Gr.PLC, (New Sections 480 & 483 of BNSS, 2033) praying that in the circurnstances stated in the afidavit Ned in support of the Criminal Petition, the High Court may be pleased to release the pelioner! Ag on ball in Cr. No. 425/2024 of the SEB (Special Enforcernent Sureau) Police Station, Rajamaherdravaram South, East Godavari District under section & to} rAv 2O(byMHNC), of NDPS Act 1985 COUNSEL FOR THE PETITIONER: SRI KAKUMAND JOJ] AMRUTHA RAJU COUNSEL FOR-THE RESPONDENT: PUBLIC PROSECUTOR THE COURT MADE THE FOLLOWING ORDER _veasa_ ae <A = THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY CRINUNAL PETITION No: 732 OF 2028 ORDER:
This Crivunal Petition, under Sectians 480 and 483 of the Bharatiya Nagarik Suraksha Sanhiia, 2023, has been fled by the petifioner/A?, seeking ball, in Crime No 4226/2024 of S.E.B.-South, Raiamahendravaram. me
2. & sase has been reqisiered against ihe petitioner and others for the afience under Section 2O(>NNNC) saw S{c) of the Narcotic Drugs and x Psychotropic Substances Act.
a, Case of the prosecufian in bref', is that an 19.8. 2024 at about 2.30 pm, on receipt of credible information, regarding Hegal possession and transportation of gania, ihe SJ of Police, along with staff, proceeded to 'CY point at Diwancheruve junction of Rajanagaram Mandal and started conducting vehicle checking. At that ime, they found two persone in SUSDICIGUS circumstances and on interragation by the police, said two persons disclosed their identity particulars as that of Al and A2. Police found 46.81 kas of dry gania in thelr possession. Police seized the contraband, arrasted ine accused and got therm remanded fo fucicial custady on 19.6 2024 Neelf and since then they are in ludicial custady. 4 Heard. Perusad the record.
5. Leamed Assistant Public Frosecuter submits that maior part of the investigation is completed and same more witnesses are yel fo examined "
ra &. A perusal Of the Material avaiable on FECOrd goes tg Show thar on Credible information, Police arragtad AT and Ao anid seized 86.94 KUS of ory 82n2a in three BaCKals an three Moalorcyctlas, The pettonarian Wes Srested an Femanded to fudicial custody an 4 8.8. 2024. Léamed Asgistans Public Prosecutor SUD Mitte that maior Dartian of investigation Pas bean Completed ang charge sheet Was Not Hed for Want of inventory, There are AO antecedents &8 against this Beliioner
7. In view GF the aforesaid facts aned & Court fg clined fo Grant b Songiions.
FCUMSlances of the SBS2, this ail fo the Bettonerao herein. on the following G) The Petoner/ ao herein shar be released on Nis EXECUENG 9 Personal bond for Rs. 10.000). {R UDESS tan thousaned OMY) with we Sureties for 8 HRe sur 2809 fo the Satisfaction oF fhe leamed | Addition! Sessions Judge. Rajamahendravaram:
Gh On felease the hedtoner sha 8PPSar befors he Station House Offlcar concemed once in & Week Leon Every Sunday Sh. are OS 09 POD. HH filing of charge sheet betwean 70.00
8. Accordingly. the Criminal Patition is allowed.
SOY K, KASIRAO ACHAR) | Ecopy ASSISTANT|RESISTRAR HTRU ;
Fo SEE TION OFFICER ° otic Drugs ane 1 The Special Judge for Trial of cases under the Nar oe me ye Ma! SMa 648 Sessions lee, hotrapic Substances Act, 1985 ~cum-] Additional 8 Psychotropic t $ ict ie dravaramn mast Godavar District, Ralahmahencrava The Superintendent, Central Jal, Ralahmahendrave KS T by 2 St rf f : ff » or = S on 3 . ; ¥ e y RR 4 p i oN x Me tiOy i Ose R ress t « oscial Rat } OF can SY RR Ly Sau O ice ° & Oo } : : * -- re s i H . dyocate iO { ic < GC - S$ as RAKURM, PLS JOS ¥ MAE R13 i i 4 SF Loe A a 2 a fF tS é : to ' j i ! | . . Ry
3. { Wt C oat ee f UBD Hy RR E - i CH 7 : 4 tt eeveres oF i i i HiGH COURT ;
SRK, DATED: 19/02/2028 SAIL ORDER CRLP.No.732 of 2028 ALLOWED :