ALLA YASWANTH KUMAR REDDY Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 12/7/2022 for the offence under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act in crime No.384 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners along with another accused person was found in possession of 3.8 kgs of Ganja. Hence, the case was registered against the petitioners.

(3.) The learned counsel appearing for the petitioners would submit that a false case has been foisted against the petitioners. He would also submit that the petitioners were arrested and remanded to judicial custody on 12/7/2022. Hence, he prays for grant of bail to the petitioners.