CHINNAM RAMANJ ANEYULU Vs. STATE-INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners/A1 and A2, seeking regular bail, in Crime No.242 of 2022 of Kothapet Police Station, Guntur Urban.

(2.) A case has been registered against the petitioners herein and others for the offences punishable under Ss. 8(c ) read with 20(B)(ii)(C) and 22 (C) of the NDPS Act, 1985.

(3.) Brief facts of the case are that, on 4/5/2022, at about 12.30 PM, on information, LWs.1 to 4 reached NTR circle, Guntur and found the accused in possession of 15 packets of MD (Methylene Dioxy) (Molly). The police seized the said material and arrested the accused.