ARUN KUMAR MAHIPAL SINGH Vs. STATE

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 192 of 2021 of Special Enforcement Bureau Station, V.Madugula, Visakhapatnam District.

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