DHARMA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/12/2022 for the offences under Sec. 8 ( c) r/w 20 (b)(ii)(B) of Narcotic Drugs And Psychotropic Substances Act, 1985 Act in Crime No.482 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that when the respondent police was on regular patrol, the petitioner was found to be in possession of 1.250 kgs of ganja. Hence, the complaint.

(3.) The learned Counsel for the petitioner submits that the petitioner is an innocent and he has not committed any such offence as alleged by the prosecution and he has been falsely implicated in this case. He would also submit that the petitioner has been suffering incarceration from 18/12/2022. He would submit that the petitioner is ready and willing to abide by any stringent condition as imposed by this Court. Hence, he prays to grant bail to the petitioner.