KIMUDU MOHAN DAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 480 and 483 of thhe BNSS is filed by the petitioner/A2 to grant regular bail in connection with Crime No.216 of 2024 of Sabbavaram Poolice Station, Visakhapatnam District for the offence punishable under Sectionns 20(b)(ii)(C), 25 read with 8(c) of the NDPS Act.

(2.) Heard arguments of Sri Pangi Raju Babu, the learnned counsel for petitioner and Sri Neelop athpal Ganji, the learned Assistant Public Prosecutor for respondent/State.

(3.) Perused the record.