LAWS(APH)-2020-10-39

S ANANDAVELU Vs. STATE OF ANDHRA PRADESH

Decided On October 16, 2020
S Anandavelu Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

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-3 in Crime No.113 of 2020 of Gandepalli Police Station, East Godavari District.

(3.) The 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").