ATTACK VIJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A9 was arrested, on 22/10/2020 and remanded to judicial custody for the alleged offences punishable under Sec. 8(c) r/w 20(b),(ii)(C), 25 and 29(1) of NDPS Act, in Crime No.1623 of 2020 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 15/06/2020 at about 8.30 hours, on a tip off, the police team went to the place of occurrence and looking for the accused persons. At that time, they found the accused persons coming in the bike bearing registration No.TN-59- CC-0749. They were enquired and searched. On search, they were found in possession of 24 kgs of Ganja. The accused persons were arrested on the spot itself and later, remanded to custody.

(3.) Heard both sides.