M RANJIT KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to enlarge the petitioners on bail, in the event of their arrest.

(2.) The petitioners are A3 and A4 in Cr.No.539/2020 of Jaggaiahpet Police Station, Krishna District.

(3.) The alleged offences against the petitioners are under Sections 328, 269 and 273 read with 34 IPC, Section 24 of COTP Act and under Sections 8(c) read with 20(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').