LAWS(MAD)-2022-6-68

MAHALAKSHMI Vs. STATE

Decided On June 27, 2022
MAHALAKSHMI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/4/2022 for the offence punishable under Ss. 8 (c) r/w 20 (b) (ii) (c) of NDPS Act in Crime No.30 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused were in joint possession of 10 Kgs and 100 grams of Ganja. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and she has been falsely implicated in this case. He would further submit that the petitioner was arrested and remanded to judicial custody on 1/4/2022. On instructions, he would further submit that the petitioner is ready to deposit an amount of Rs.50,000.00 to the Adyar Cancer Institute (WIA), East Canal Bank Road, Adyar, Chennai. Hence, he prays for grant of bail to the petitioner.