NOUSU SUMAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. to enlarge the petitioner on bail.

(2.) The petitioner is A.1 in Crime No.106 of 2020 of Addateegala Police Station, East Godavari District.

(3.) The offence registered against him is under Section 8(c) read with 20(b)(ii)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the N.D.P.S. Act').