HARI HARA BAGH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/1/2022 for the offence under Ss. 8(c), 20(b)(ii)(c), 29(1) of the NDPS Act in crime No.3 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that totally there are three accused, in which, the petitioner is arrayed as A3. It is alleged that A1 and A2 had jointly were in possession of 10 and 12 kgs of Ganja in two bags and the specific allegation against the petitioner herein is that, the petitioner had given money to the co-accused to purchase the contraband from Odisha. Hence, the case was registered against the petitioner.

(3.) The learned counsel appearing for the petitioner contended that, though the petitioner herein also hails from Odisha, it cannot be constituted that he also travelled along with A1 and A2. That apart, the petitioner was arrested and remanded to judicial custody on 21/1/2022. Hence, he prays for grant of bail to the petitioner.