FIROSKHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/12/2022 for the alleged offence under Ss. 8(c) r/w. 20(b)(ii)(A), 22(a), 27(a) of NDPS Act, 1985 and Sec. 328 of IPC in Crime No.753 of 2022 on the 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 100 gms 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 also submit that without prejudice. He further submitted that the petitioner has been suffering incarceration 13/12/2022. He is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.