PANDYAM CHANDRAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. to enlarge the petitioners on bail. The petitioners are A1, A2 and A7 to A9 in Crime No.41 of 2020 of Paderu Police Station, Visakhapatnam District.

(2.) The offences registered against them are under Section 8 and 20 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) This is the second petition filed by them seeking bail and the earlier bail petition was dismissed by this Court as the quantity of Ganja involved in this case is a commercial quantity and as investigation is pending in this case.