VELUGIRI SEKHAR Vs. STATE OF ANDHRA PRADESH

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-3 and A-6 in Crime No.26 of 2020 of Maredumilli 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").