PEMMADI UMAMAHESH Vs. STATE OF AP

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is A-1 in Crime No.100 of 2020 of Pithapuram Police Station, East Godavari District.

(3.) The alleged offences against the petitioner are under Sections 8 (c) r/w 20 (b) (ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "N.D.P.S. Act").