(1.) The petitioner, who was arrested and remanded to judicial custody on 17/9/2022 for the offences punishable under Ss. 8(c) r/w 20(b) (ii) (B) of NDPS Act, 1985 in Crime No.212 of 2022 on the file of respondent police, seeks bail.
(2.) The case of the prosecution is that on 19/9/2022, as per the information, the respondent police made a search in the petitioner's house, where, they have found 1.250Kg of Ganja. Hence, the case.
(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has nothing to do with the alleged offence. The petitioner is the only breadwinner of the family. The petitioner is in prison from 17/9/2022. Therefore, he prays for grant of bail to the petitioner.