VEMPATAPU VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/3rd Party/Owner, under Sec. 482 of Cr.P.C., to modify the order dtd. 28/11/2024 passed in Crl.M.P.No.909 of 2024 in Cr.No.360 of 2024 on the file of the learned Metropolitan Sessions Judge-cum-I Additional District and Sessions Judge-Special Judge for Trial of offences under NDPS Act, Visakhapatnam.

(2.) Heard Sri G.Maheswara Rao, learned counsel for the petitioner.

(3.) Learned Additional Public Prosecutor representing the State takes notice for the respondent.