RAJASEKARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as sole accused was arrested, on 29/01/2020 and remanded to judicial custody for the alleged offences punishable under Sec. 8(c), 20(b),(ii)(C) of NDPS Act, in Crime No.12 of 2020, seeks bail.

(2.) The case of the prosecution is that on a secret information, the police team headed by the de-facto complainant went to the place of occurrence, on 29/01/2020 at about 7.00 am and they were looking for the suspect and at about 7.50 am, the secret informer identified one person, who was found having traveller bag. On enquiry, that person told that his name is Rajasekaran. On enquiry and search, he was found in possession 20 kgs of ganja and further process was undertaken. On the basis of the confession statement, he was arrested and remanded to custody and ever-since, he is in custody.

(3.) Seeking bail, this petition came to be filed by the petitioner making out several grounds, both legally as well as factually.