SHANTHAMOORTHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/7/2022 for the offence under Ss. 8(c), 20(b)(ii)(B) of NDPS Act in crime No.261 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, based on the secret information, the respondent police intercepted the accused persons and found them with possession of 2.100 Kgs of Ganja. Hence, the complaint.

(3.) Even according to the case of the prosecution, all the accused persons were in possession of 2.100 Kgs of Ganja. It is below commercial quantity.