P. SAMPATH Vs. STATE

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A.1 & A.2, for grant of bail in C.O.R.No.98 of 2019 on the file of Prohibition and Excise Station, Uppal, registered for the offence punishable under Section 8(c) read with 20(b)(ii)(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act').

(2.) Heard the learned counsel for the petitioners/A.1 & A.2, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The learned counsel for the petitioners/A.1 & A.2 would submit that both the petitioners/A.1 & A.2 are innocent persons and falsely implicated in this case. Further, there is no compliance of provisions under Sections 42, 43 and 50 of the NDPS Act by the investigating agency and ultimately prayed to allow the application.