A. GOGULOTHU 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 and A-2 in NDPS S.C.No.55 of 2018 on the file of the learned I Additional District and Sessions Judge, Rajamahendravaram.

(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").