NANDURKAR SATISH DOWLATHRAO Vs. STATE
LAWS(APH)-2022-4-23
HIGH COURT OF ANDHRA PRADESH
Decided on April 13,2022

Nandurkar Satish Dowlathrao Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.)This Criminal Petition under Sec. 439 of the Code of Criminal Procedure, 1973, is filed to enlarge the petitioner on bail.
(2.)The petitioner is the sole accused in Crime No.28 of 2022 of S.Kota Police Station, Vizianagaram District.
(3.)A case under Sec. 8(c) r/w 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') was registered against him in the above crime.


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