LOGESH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 20/4/2022 on the file of the respondent police in Crime No.214 of 2022, for the alleged offences punishable under Ss. 4(1) (a) r/w 4(1-A) of TNP Act and 8(c) r/w 20(b) (ii) (A) of NDPS Act, 1985 seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 20 litres of ID arrack and 120 grams of Ganja and the same was recovered. Hence, the case.

(3.) The learned Counsel for the petitioner would submit that the petitioner is an innocent and he has been falsely implicated in this case and he has been suffering incarceration from 20/4/2022. Hence, he prays for grant of bail.