LAWS(APH)-2024-8-23

RAVI RAMA DHOTRE Vs. STATE OF AP

Decided On August 30, 2024
Ravi Rama Dhotre Appellant
V/S
State Of Ap Respondents

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A-1, seeking regular bail, in Crime No.24 of 2024 of Maredumilli Police Station, Alluri Sitharama Raju District.

(2.) A case has been registered against the petitioner herein and others for the offences punishable under Sec. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) Heard. Perused the record.