PIDUGU LAXMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Code of Criminal Procedure (for short 'Cr.P.C.'), has been filed by the petitioners/Accused Nos.3 and 5, seeking regular bail in Crime No.355 of 2023 of Bommuru Police Station, Visakhapatnam District, registered for the offence punishable under Ss. 8(c) read with 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the NDPS Act).

(2.) The case of the prosecution in nut shell:

(3.) Heard Sri Duggirala Subash, learned counsel for the petitioners and Ms. D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent.