GADE SUMANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of BNSS Act, is filed by the petitioner/A4, seeking regular bail in Crime No.419 of 2024 of I Town Police Station, Vizianagaram District, registered for the offences punishable under Ss. 20(b)(ii)(C), read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) Heard Sri Tenepalli Niranjan, learned counsel for the petitioner and learned Assistant Public Prosecutor for respondent/State.

(3.) Perused the record.