MOHAMED FROSKHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A5 was arrested, on 05/12/2021 and remanded to judicial custody for the alleged offence punishable under sec. 8(c) r/w 20(b), (ii)(C) of NDPS Act, in Crime No.365 of 2021, seeks bail.

(2.) The case of the prosecution is that the de-facto complainant on a secrete information furnished by the police informer, went to the place of occurrence along with a police team and the police informer identified the accused persons namely Lalithabai. She was apprehended and enquired. During the course of enquiry and search, she was found in possession of 32 kgs of ganja. As per the procedure and law, sampling was undertaken and she was arrested and remanded to judicial custody. During the course of investigation, the involvement of the petitioner also came to light. On the basis of the above said information that was furnished by the co-accused, this petitioner was also implicated.

(3.) The bail application filed before the trial court came to be dismissed, by order dtd. 05/03/2022 in Crl.MP No.38 of 2022 stating that sec. 37 of the NDPS Act has not be complied.