MAYEE Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/12/2019 at the hands of the respondent police for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(C) and 25 of NDPS Act, 1985, in CC.No.38 of 2020, on the file of Special Court for EC and NDPS Act, Coimbatore in connection with Crime No.1528 of 2019 on the file of respondent/police, seeks bail.

(2.) The case of the prosecution is that based on the secret information, when the respondent police conducted a routine vehicle check-up near Uthukulli Road, Anaikaadu Division, they intercepted the petitioner's vehicle and found that the petitioner along with other accused were in illegal possession of 26 kgs of ganja wrapped in a white sack and seized the same. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that there are totally three accused, in which the petitioner is arrayed as A1. He would further submit that a false case has been foisted against him and he has not committed any offence as alleged by the prosecution. He would also submit that now the trial has been commenced. The petitioner was arrested and remanded to judicial custody on 31/12/2019. Hence, he prayed to grant bail to the petitioner.