(1.) The petitioner/A7, who was arrested and remanded to judicial custody on 28/8/2023 for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(B), 25, 29(1) of NDPS Act, 1985, in Crime No.584 of 2023, on the file of the respondent police, seeks bail.
(2.) The case of the prosecution is that based on the secrete information received, on 28/8/2023, the respondent police had intercepted a Innnova Cystra car bearing Reg.No.TN-07-CK-2123 and a Innova car bearing Reg.No.TN-22-CH-3280 and a Bajaj Pulsar bike bearing registration No.TN-69-AM-9690 at Madurai to Thoothukudi Highways, wherein all the accused in this case were travelled. Further, in these vehicles, 12 numbers of white color bags which contains 228 kilograms of ganja were found. Hence, the case.
(3.) The learned counsel appearing for the petitioners would contend that the petitioner is an innocent person and she has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is a law student and she was not aware of the possession of ganja in the cars and no recovery was made from this petitioner. Hence, he prays for bail to the petitioner.