D.SANTHOSH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/9/2022 for the offences punishable under Ss. 4(1-A), 4(1) (aaa) TN Prohibition Act r/w 20 (b)(ii)(A) NDPS Act, 1985, in Crime No.405 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 illegal possession of 500 grams of Ganja and 200 Litres of illicit Arrack. 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 since there are 6 previous cases pending against the petitioner, the respondent police, in order to curtail the activities of the petitioner, have implicated in this case. He would submit that without prejudice, the petitioner is prepared to deposit a sum of Rs.25,000.00 towards any Welfare Scheme of the Government. Therefore, he prays for grant of bail to the petitioner.