MAHARAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/10/2021 for the offence under Ss. 8(c) read with 20(b)(ii)(C), 29(1) of the NDPS Act in crime No.36 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were involved in illegal possession of 21 kgs of Ganja. Hence, the case.

(3.) The learned counsel appearing for the petitioner submits that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. Further, on instruction, he would submit that in order to show his bonafide, the petitioner is ready and willing to deposit a sum of Rs.50,000.00 to Adyar Cancer Institute (WIA), East Canal Bank Road, Adyar, Chennai. That apart, the petitioner was arrested and remanded to judicial custody on 12/10/2021. Hence, he prays for grant of bail to the petitioner.