ESWAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/9/2022 for the offences punishable under Ss. 8(c), 22(b) and 25 of NDPS Act and Sec. 77 of Juvenile Justice Act, 2015 in Crime No.318 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 were involved in illegal possession of 53 tablets of Nitrozepam Tablet weighing 31 grams. Hence, the case.

(3.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he is working in Apollo pharmacy at Andhra Pradesh and he has been falsely implicated in this case. He would further submit that, even as per the prosecution, the contraband involved in this case is 53 tablets of Nitrozepam Tablet weighing 31 grams, which is an intermediate quantity and further there is no recovery from the petitioner. He would also submit that the petitioner is in custody from 20/9/2022 and hence, he prays for grant of bail to the petitioner.