SANUJA BAGAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/4/2022 for the offence punishable under Sec. 8(c) r/w 20 (b) (ii) (B) of NDPS Act in Crime No.71 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was in illegal possession of 4.700 of Ganja in the gunny bag. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is working in Amutha Exports at Thiruppur for the past three years and during January the petitioner had gone to her native place i.e., Odisha and when she was returned to Thiruppur, the respondent police searched her bag and raised questions in Tamil, since the petitioner did not understand the language as well as the legal procedure, the respondent police had obtained signature. He would further submit that the petitioner did not possess any contraband as alleged by the prosecution and she has been falsely implicated in this case. Therefore, he prays for grant of bail to the petitioner.