MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/5/2022 for the offence under Sec. 20(b)(ii)(B) r/w 8(c) of the Narcotic Drugs and Phychotropic Substances Act, 1958, in Crime No.80 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 3/5/2022, based on the secrete information, the respondent police went to the place of occurrence and found that the petitioner along with other accused were involved in selling of ganja to the general public. It is also alleged that the petitioner along with other accused were in possession of 1.154 Kg of Ganja and cash of Rs.50,000.00. Hence, the case was registered against the petitioner and others.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. Even according to the case of the prosecution, the petitioner was in possession of 1.154 Kg of Ganja which is below the commercial quantity. He also submitted that the petitioner was arrested and remanded to judicial custody on 3/5/2022. On instructions, he would further submit that the petitioner is ready to deposit an amount of Rs.25,000.00 (Rupees twenty five thousand only) to the Arignar Anna Memorial Cancer Hospital and Research Institute, Kancheepuram, and hence, he prays for grant of bail to the petitioner.