SHAIK NAGOOL JOHNY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 439 of the Code of Criminal Procedure, 1973 is filed to enlarge the petitioners on bail.

(2.) The petitioners are A-3 and A-4 in Crime No.469 of 2021 of Mangalagiri Rural Police Station, Guntur District.

(3.) A case under Sec. 8(c) read with Ss. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS' Act) was registered against the petitioners along with other accused in the above crime.