SIBARAM MAHARANA Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 8/11/2022 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act in Cr.No.344 of 2022 on file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused was found in illegal possession of 2 kgs 100 grams of Ganja. Hence, the case.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would submit that the contraband recovered from the petitioner is in-between quantity. He further submits that the petitioner has been suffering incarceration from 8/11/2022. Hence, he seeks for grant of bail to the petitioner.