SIRAGAM KRISHNAVENI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioners/A.4 and A.5 seeking regular bail in Crime No.117 of 2024 of A.Koduru Police Station, Anakapalli District, registered for the offences punishable under Ss. 20(b)(ii)(C) and 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) Heard arguments of Sri Sravan Kumar Naidana, the learned counsel for petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.