ARJUN LAL MALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), to enlarge the petitioners on bail.

(2.) The petitioners are A-1 and A-2 in Crime No.1004 of 2020 of Chodavaram Police Station, Visakhapatnam District.

(3.) The offences registered against them are under Sections 20(b)(i)(ii)(C) r/w 8 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "N.D.P.S. Act").