SAIFUDHEEN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/5/2023 for the offences punishable under Ss. 8(c), r/w 20(b)(ii)(B) of NDPS Act, in Crime No.22 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 5/5/2023, the petitioner was found transporting 6 kgs. of Ganja in Alapuzha Express Train. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner has been languishing in jail from 5/5/2023 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.