SURASANI NARASIMHA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C. ') seeking regular bail to the petitioner/A-8 in connection with Crime No.537 of 2021 of Pattabhipuram Police Station, Guntur District for the offences punishable under Sections. 20(b)(ii)(c) r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act ') and Section 109 of Indian Penal Code (for short 'IPC ').

(2.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent-State.

(3.) The case of prosecution is that, the petitioner is a student. On 18.09.2021 the petitioner was visiting his friend, who was A-7 at his room. The petitioner was informed that his friend was goint to J.K.C. College Road, Guntur. So, at his request the petitioner accompanied his friend on the two wheeler. On receipt of credible information, the respondents arrested them and basing on the same the present case is registered.