DEVARAKONDA CHIRANJEEVI 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.190 of 2020 of Tuni Rural 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").