PRESIDHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/8/2022 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B), 22(a) and 22 (b) of NDPS Act, in Crime No.382 of 2022 on the file of the Respondent police, seeks bail.

(2.) The case of the prosecution is that on 30/8/2022, on receiving a secret information about the illegal transportation of Narcotic Substances near Amaroom Foundary Rathinagiri Road, the Respondent Police conducted a vehicle check up and on interception of the accused, they were found in illegal possession of 5 Kg of Ganja, 3 grams Methamphetamine and 40 grams of Ganja Saras. The accused were arrested and the contrabands were seized from them. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is a Student of GRD College and he has been falsely implicated in this case. He would further submit that the petitioner was arrested by the Respondent police while he was travelling along with A1 and he further submits that the petitioner was not aware of the possession of contraband by the first accused. He would also submit that the contraband recovered from the first accused is not a commercial quantity and no contraband has been recovered from the petitioner. He would further submit that the petitioner is in custody from 30/8/2022 and he has no bad antecedents. Hence, he seeks for grant of bail to the petitioner.