MARUGAN NATARAJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973, to enlarge the petitioners on bail.

(2.) The petitioners are A-1 to A-3 in Crime No.200 of 2019 of Prohibition and Excise Station, Anakapalli, Visakhapatnam District.

(3.) The alleged offences against them are under Sections 8 (c) r/w 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.