BIKKA PARVATHI Vs. STATE

JUDGEMENT

(1.) This petition is filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A3 in connection with Crime No.501 of 2021 of Anakapalli Town Police Station, Visakhapatnam Rural District registered for the offence punishable under (for brevity "NDPS Act").

(2.) The above case is registered against the petitioner on the allegation they are found to be in illegal selling and possession of 4.3 Kgs of ganja and the same was seized from their possession.

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