DHARAVATH ARAVIND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed seeking regular bail. The petitioners herein are arrayed as accused No.1 and 2 (A-1 and A-2) in Crime No.374 of 2020 on the file of P.S. Bhadrachalam Town, Kothagudem District. The offences alleged against the petitioners are under Sections 8(c) read with Section 20(b) of NDPS Act, 1985.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor appearing for the respondent State and perused the record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 22.12.2020.