AMMIREDDY VENKATA LAKSHMI GALI RAMANAMMA Vs. STATE

JUDGEMENT

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

(2.) The petitioner is A-1 in Crime No.354 of 2020 of Gannavaram Police Station, Krishna District.

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