HARI B. S. Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/6/2022 for the offences punishable under Ss. 8(c) read with 20(b) (ii) (B) and 25 of NDPS Act in crime No.342 of 2022 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 possession of 1.300kgms of ganja along with 18 Nos of chocolates mixed with narcotic drugs. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case and further submitted that the petitioner is a college student. 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.15,000.00 to Adyar Cancer Institute (WIA), East Canal Bank Road, Adyar, Chennai. . Therefore, he prays to grant anticipatory bail to the petitioner.