KALAIYARASAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/6/2022 for the offence under Ss. 8(c) read with 20(b) (ii) (B) of NDPS Act in crime No.221 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with another accused person was found in possession 1200 grams and 1100 grams of Ganja respectively. Hence, this complaint.

(3.) The learned counsel appearing for the petitioner submitted that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 7/6/2022. Hence, he prays for grant of bail to the petitioner.