PANCHADARLA RAMANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners/A-4 and A-5, seeking regular bail, in Crime No.89 of 2023 of Duvvada Police Station, Visakhapatnam City.

(2.) A case has been registered against the petitioners herein and others for the offences punishable under Ss. . 20(b)(i)(ii)(B), 25, 27(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act").

(3.) Heard. Perused the record.