INDRAJEET SINGH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 480 and 483 of the BNSS is filed by the petitioners/A1, A3 and A6 to grant regular bail in connection with Crime No.341 of 2024 of Pendurthy Police Station, Visakhapatnam District for the offences punishable under Ss. 20(b)(ii)(C), read with 8(c) and 25 of the NDPS Act.

(2.) Heard arguments of Sri Mahesh Adivarapu, the learned counsel for petitioners and Sri K. Sandeep, the learned Assistant Public Prosecutor for respondent/State.

(3.) Perused the record.