RAJU JAT 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 petitioners on bail.

(2.) The petitioners are A-1 and A-2 in Crime No. 106 of 2021 of Ananthagiri Police Station, Visakhapatnam 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 the petitioners in the above crime.