DURIYA BABU RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 480 and 483 of the BNSS is filed by the petitioner/A3 to grant regular bail in connection with Crime No.407 of 2024 of Kancharapalem Police Station, Visakhapatnam District for the offence punishable under Ss. 20(b)(ii)(C) r/w 8(c) of the NDPS Act, 1985.

(2.) Heard arguments of Sri Kakumanu Joji Amrutha Raju, the learned counsel for petitioner and Sri K. Sandeep, the learned Assistant Public Prosecutor for respondent/State.

(3.) Perused the record.