PANGI SATHI BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 480 and 483 of the BNSS is filed by the petitioner/A7 to grant regular bail in connection with Crime No.35 of 2024 of Koyyuru Police Station, Alluri Seetha Rama Raju District for the offences punishable under Ss. 8(c) read with 20(b)(ii)(C), of the NDPS Act.

(2.) Heard arguments of Sri Kakumanu Joji Amrutha Raju, the learned counsel for petitioner and Sri K. Sandeep, the learned Assistant Public Prosecutor for respondent/State.

(3.) Perused the record.