NOORUDDIN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 10/6/2022 at the hands of the Respondent police for the offences punishable under Ss. 8(c), 20(b)(ii)(C), 25, 29(1) of NDPS Act, 1985, in Crime No.210 of 2022, seeks bail.

(2.) The case of the prosecution is that when the Respondent Police and their team were on regular patrol, they found that the petitioner illegally transported 12 bundles containing 25 kilograms of Ganja and one litre of Hashish oil. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case and this is the third bail petition filed by the petitioner. Earlier petitions filed by the petitioner were dismissed by this Court. He also submitted that only based on the confession statement of A1 and A2, the petitioner and A4 have been implicated as accused. Hence, he prays for grant of bail to the petitioner.