RAJADURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has been denied regular bail by the High Court in connection with the First Information Report bearing No.11 of 2025 registered with Kottampati Police Station, District Madurai for the offence punishable under Ss. 8(c) 20(b) (ii) (c) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 respectively (for short, "the NDPS Act").

(2.) The contraband involved in the present case is 22.950 kgs of ganja.

(3.) The learned counsel appearing for the petitioner would submit that her client is in judicial custody past more than one year. We are informed that although charge has been framed by the Trial Court yet till this date not a single witness has been examined.