ALLAMSETTI SHOBAN KUMAR 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 petitioner on bail.

(2.) The petitioner is A-1 in Crime No.16 of 2022 of Chintoor Police Station, East Godavari District.

(3.) A case under Ss. 8(c) r/w.20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, was registered against him alongwith other accused in the above Crime.