RADHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/6/2022 for the offences punishable under Sec. 8(c) r/w. 20(a)(i) of NDPS Act in crime No.59 of 2022 on the file of therespondent police, seeks bail.

(2.) The case of the prosecution is that petitioner along with another accused person have cultivated Ganja plants. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that a false case has been foisted against the petitioner. He would also submit that the petitioner was arrested and remanded to judicial custody on 11/6/2022. Hence, he prays for grant of bail to the petitioner.