SADDAM KHAN 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/A1, A4 to A8 seeking regular bail in Cr.No.309/2023 of Tirupathi East Police Station, Tirupathi District.

(2.) The above said crime was registered against the petitioners herein and others for the offence punishable under Sec. 457, 380, 382 IPC read with 120(B) IPC and Sec.20(b)(ii)(B) read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act'), 24A, 24B, 25(IA), I(AAA) Indian Arms Act 1959.

(3.) The case of the prosecution is as follows: