MALOTHI SAYI KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in these two petitions are A-1 and A-2 in the same Crime No.484 of 2020 of Gannavaram Police Station, Krishna District. Therefore, both these petitions are heard together and they are being disposed of by this common order.

(2.) These two petitions are filed under Section 439 of Code of Criminal Procedure, 1973 to enlarge the petitioners on bail.

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