KORRA RAVI Vs. STATE OF A.P.

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.29 of 2020 of Mothugudem Police Station, East 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").