MURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/3/2023 for the alleged offences under Ss. 8(c), 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985, in Crime No.11 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in possession of 36 Kgs of Ganja. Hence, the complaint.

(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 there are totally three accused, in which the petitioner is arrayed as A2. The petitioner was found in possession of 2 kgs of Ganja. Since the first accused was arrested with 36 kgs of Ganja, two other persons were implicated as accused in this case. The petitioner has no previous cases and he has been falsely implicated in this case. Hence, he prays for grant of bail to the petitioner.