CHINNAPAREDDY TIRUPATHI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two criminal petitions are filed under Sec. 439 of the Code of Criminal Procedure, 1973, to enlarge the petitioners on bail.

(2.) The petitioner in Crl.P.No.983 of 2022 is A-1 and the petitioner in Crl.P.No.984 of 2022 is A-3 in Crime No.295 of 2021 of Peddapadu Police Station, West Godavari District. Therefore, as the petitioners are accused in the same crime, these petitions are heard together and they are being disposed of by this common order.

(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 them in the above crime.