MURALI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/10/2020 for the alleged offences under Ss. 8(c) r/w 20(b)(ii)(C), 25 and 29(1) of Narcotic Drugs and Psychotropic Substances Act, 1985, pending trial in C.C.No.245 of 2021 on the file of II Addl. Special Judge for NDPS Act, Chennai in Crime No.916 of 2020, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on a secret information about the illegal transportation of ganja, the respondent police along with his team conducted a vehicle check-up and intercepted a car. On search, the petitioner along with other accused found in possession of 321.650 kgs. of ganja and seized the same. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that this is the fifth petition seeking for bail and he is in judicial custody for more than 3 years. He would submit that there is no recovery from this petitioner and he is an innocent person and he is no way connected with the case. He would submit that he has not at all committed any offence as alleged by the respondent police. However, co-accused/A4 was granted bail by the Apex Court in S.L.P. (Crl.) No.3906 of 2023. He would submit that the investigation is almost completed and he would abide by any condition that may be imposed by this court and no previous case pending against him. Hence, he prayed to grant bail to the petitioner.