SARATHKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/7/2022 for the offences punishable under Ss. 8(c), 20(b)(ii)(c), 22(c), 25 and 29(1) of NDPS Act in Crime No.280 of 2022 on the file of respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with the other accused was found to be in possession of 1.100 kgs of dry Ganja, Methamphetamine-8 g, 1200 Nitravet Tablet (12g) and 1.200 kg of dry Ganja. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent and he has nothing to do with the alleged offence. He would submit that the contraband recovered from the petitioner is a non commercial quantity. The petitioner is in custody for the past 128 days. The petitioner is aged about 26 years. The co accused in this case has been granted bail by this Court in Crl.O.P.No.25139 of 2022 dtd. 11/11/2022. Therefore, he prays for grant of bail to the petitioner.