ALLANGI SIMHACHALAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A-5 in Crime No.293 of 2021 of V.Madugula Police Station filed this petition under Ss. 437 and 439 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking for his release on regular bail.

(2.) The offences alleged against him are under Ss. 20(b)(ii)(C) r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Learned Additional Public Prosecutor appearing for the State opposed the prayer made in the petition and sought for dismissal of the petition.