PRADEEP MOHAN Vs. STATE

JUDGEMENT

(1.) .The petitioner, who was arrested and remanded to judicial custody on 9/8/2022 for the offences punishable under Ss. 20(b)(ii),(B) of NDPS r/w Sec.8(c) of NDPS Act 1985 r/w 34 IPC and Sec. 77 of J.J.Act in Crime No.102 of 2022 on the file of Respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found to be in possession of 6 Kgs of Ganja. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that this is the second bail application before this Court and on an earlier occasion, bail application in Crl.O.P.No.22332 of 2022 was dismissed on the ground that the petitioner has 4 previous pending cases of similar nature. He would further submit that though there are 4 previous cases as against the petitioner, two previous cases are under the Prohibition Act and other two cases are for having in possession of small quantity of ganja. He would also submit that the petitioner is in custody from 9/8/2022 and he is also ready to abide by any stringent conditions that may be imposed by this Court.