NERELLA STATHISH Vs. STATE OF ANDHRA PRADESH

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 NDPS S.C.No.235 of 2017 on the file of the learned I Additional District and Sessions Judge, Rajamahendravaram.

(3.) The offences registered against him 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 ).