BONANGI RAMBABU 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 to A-5 in Crime No.158 of 2020 of Prohibition and Excise Station, Paderu, Visakhapatnam District.

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