MEENAKSHI SUNDARAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 30/6/2022 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(c), 25 and 29(1) of NDPS Act in Cr.No.35 of 2022 on file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioners along with other accused were found in illegal possession of 2 bags of Ganja weighing about 25 kgs. Hence, the case.

(3.) The learned Counsel for the petitioner submitted that the petitioners are only driver and cleaner of the lorry and they were not the owner of the alleged contraband. He would submit that they have nothing to do with the alleged offence. He further submits that the petitioner has been suffering incarceration from 30/6/2022. Hence, he seeks for grant of bail to the petitioner.