DHIVAKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/9/2022 for the alleged offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act in Crime No.133 of 2022 on the file of the Respondent Police, seeks bail.

(2.) The case of the prosecution is that on 25/8/2022 at about 14.00hours, on receipt of a secret information about illegal transport of ganja, the Sub-Inspector of Police along with the Police team went near the Railway Track, Brindavanam Street, Chetpet, where they found that the the petitioner along with the other accused were illegally transported 1.200 kilograms of Ganja for sale. The Respondent have seized the contraband under the cover of seizure mahazar and registered a case in Crime No.133 of 2022 under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner has been implicated in this case only based on the confession statement given by the first accused.