SHAIK ATEEQ YUSUF Vs. STATE OF A.P.
LAWS(APH)-2020-8-1
HIGH COURT OF ANDHRA PRADESH
Decided on August 05,2020

Shaik Ateeq Yusuf Appellant
VERSUS
STATE OF A.P. Respondents

JUDGEMENT

- (1.)This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner on bail in the event of his arrest.
(2.)The petitioner is A-1 in Crime No.685 of 2020 of Kanchikacherla Police Station, Krishna District.
(3.)The alleged offences against him are under Sections 269, 270, 273, 328 r/w 34 of the Indian Penal Code, 1860, under Section 5(1) and 22 of Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (for short "COTP Act") and under Sections 8 (c) r/w 20 (b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").


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