HARI KRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/8/2022 for the offences punishable under Ss. 8(1) and 21(b) of NDPS Act, Ss. 41(a) and 102 of Cr.P.C in Crime No.239 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 was found in illegal possession of 80 tablets of Tydol-100 mg. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case, since he happens to be present along with other accused. He would further submit that the recovery has been made from A1. The learned counsel for the petitioner would further submit that the accused, from whom the recovery has been effected, was granted bail by the lower court in Crl.MP.No.4784 of 2022 dtd. 7/10/2022. He further submit that the petitioner is aged about 20 years and he is in custody from 12/8/2022. Hence, he prays to grant bail to the petitioner.