LAWS(APH)-2020-9-32

SOMESWAR MANOHAR SHAKUBADE Vs. STATE

Decided On September 08, 2020
Someswar Manohar Shakubade Appellant
V/S
STATE Respondents

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.287 of 2020 of Jeelugumilli Police Station, West Godavari District.

(3.) The offences registered against them 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").