NARASIMHALU Vs. STATE

JUDGEMENT

(1.) Learned SPP has filed statement of objections to the petition. The same is taken on record.

(2.) Heard the arguments of the learned counsel for the petitioner the learned Spl.PP.

(3.) This is the petition filed by the petitioneraccused under Section 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable under Sections 8(c) R/W 20(b) of Narcotic Drugs and Psychotropic Substances Act. (for short 'NDPS Act'), registered in MCB NO NCB.F.NO.48/1/14/2017/BZU.