LAWS(APH)-2024-7-17

VANTHALA KONDAL RAO Vs. STATE OF ANDHRA PRADESH

Decided On July 12, 2024
Vanthala Kondal Rao Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A3, seeking regular bail, in Crime No.29 of 2023 of Annavaram Police Station, Alluri Sitharama Raju District registered for the offences punishable under Ss. 20(b)(ii)(C), 25 r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').