VIJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/11/2023 for the offences punishable under Sec. 8(c) r/w Ss. 20(b)(ii)(B), 25, 29(1) of of NDPS Act in Crime No.462 of 2023 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that the petitioner was found in possession of 1,100 grams of Ganja, which had been seized.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would further submit that there is no previous case against the petitioner. Therefore, he prays to grant bail to the petitioner.