MANJULA Vs. STATE

JUDGEMENT

(1.) The petitioner/A1, who was arrested and remanded to judicial custody on 7/6/2022 for the offences punishable under Ss. 8(c) r/w. 20(b)(ii)(B), 25, 29(1) of NDPS Act 1985 in Crime No.125 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein was found in possession of 1.150 kgs of Ganja. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 7/6/2022. Hence, he prays for grant of bail to the petitioner.