THILEEP KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/7/2022 for the offences punishable under Ss. 8(c), 20(b)(ii)(A) and 22(c) of NDPS Act, in Crime No.143 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 6/7/2022 at about 20.00hours, on receipt of a secret information and entering the same in the general diary, the Sub-Inspector of Police along with the Police team went to the Kasimedu Power Kuppam Subway, where they found that the accused were found in possession of 8 Lysergic Acid Diethylamide stamps. The respondent have seized the contraband under the cover of seizure mahazar and arrested the accused persons and a case in Crime No.143 of 2022 under Ss. 8(c) r/w 20(b)(ii)(A), 22(c) of NDPS Act. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is a teenage boy aged about 19 years and he is an innocent person. He would further submit that the respondent had earlier registered a case in Crime No.142 of 2022 against the petitioner and others on the complaint given by one Rajesh and the case was stated to have been committed at 13.45 hours on 6/7/2022 and the accused were arrested and they were brutally assaulted by the respondent Police in the Police Station and thereafter, the respondent have foisted a false case in Crime No.143 of 2022 as if the petitioner and other accused were found in illegal possession of 8 Lysergic Acid Diethylamide stamps and the very registration of the case will show that it is a foisted case.