NUTHALAPATI BRAHMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The petitioner is A-2 in Crime No.235 of 2021 of Annavaram Police Station, East Godavari 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 him in the above crime.