G VARA PRASAD 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-1 and A-2 in Crime No.122 of 2020 of Biccavolu Police Station, East Godavari District.

(3.) The alleged offences 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").