SANGADALA RAJESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, has been filed by the petitioner/A-2, seeking regular bail, in Crime No.197 of 2023 of Ramachandrapuram Police Station, Dr.B.R.Ambedkar Konaseema District.

(2.) A case has been registered against the petitioner herein and others for the offence punishable under Sec. 8(c) read with Sec. 20(b)(ii)(C) of the Narcotic Drugs and Physhotropic Substances Act, 1985 (for short 'N.D.P.S. Act").

(3.) Heard. Perused the record.