YUVANESHWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 17/11/2022 for the alleged offences under Ss. 8(c) r/w 22(b), 29(1) of of NDPS Act, 1985 in Crime No.723 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 16/11/2022, the respondent police based on a secret information went to the spot and found that the petitioner was in illegal possession of 45 nos. Nitrovet tablets and 12 tablets of Witadol-100 without any valid license or permit and the same was seized by the police. Hence, the complaint.

(3.) The learned counsel appearing for petitioner submitted that the petitioner has not possessed the above said drug tablets and he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition that may be imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 67 days from 17/11/2022. Hence, he prayed to grant bail to the petitioner.