KORRA KISHORE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The petitioners are A-1 to A-4 in Crime No.140 of 2021 of Araku Vally Police Station, Visakhapatnam District.

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