ARAVIND Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 26/7/2023 for the offence punishable under Ss. 20(b)(ii)(B) r/w 8(c) of the NDPS Act in Crime No.180 of 2023 on the file of the respondent police, seek bail.

(2.) Learned counsel for the petitioners submitted that, petitioners are innocent persons and they have been falsely implicated as accused in a case registered for the offences punishable under Ss. 20(b)(ii)(B) r/w 8(c) of the NDPS Act in Crime No.180 of 2023. Petitioners are in judicial custody from 26/7/2023. In the said circumstances, he seeks bail to the petitioners.

(3.) In response, learned Additional Public Prosecutor (Puducherry) submitted that, on 26/7/2023 at about 08.10 hours, on a reliable information, defacto complainant mounted surveillance near New Bus stand, Puducherry near eastern side toilet and found a group of male persons, under suspicious circumstances. On seeing the police party, they tried to escape. However, police secured five persons namely Aravind @ Chinna Aravind, Sureshkumar, Romy @ Remo, Sasikumar @ Bheam, Sueshkumar @ Padji. The investigation revealed that, 1st accused procured three kgs of ganja from unknown persons at Visakapattinam with an intention to sell. The accused were found in possession of 25 small polythene packets each, each containing 10 grams of ganja. A total of 1150 grams of ganja was recovered from the accused. There are totally 14 accused in this case. Remaining ganja was with the other accused, each accused having 25 packets of ganja, weighing 10 grams each. They are not yet arrested. This is the 1st case registered against the petitioners under NDPS Act. However, he seeks for dismissal of this petition.