HARIDASS Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 29/3/2022 for the offence under Ss. 8(c) r/w 20(b)(ii)(B) Narcotic Drugs and Psychotrapic Substances Act, 1985 in crime No.107 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners were found in possession of 1,150 grams of Ganja and selling it to the general public. Hence, the case was registered against the petitioners.

(3.) The petitioners were in possession of 1,150 grams of Ganja. After their arrest, they were detained under GOONDAS Act. However, subsequently their detention Orders were set-aside by the advisory board by the Orders dtd. 24/6/2022. The possession of contraband is below the commercial quantity.