KOZHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/3/2023, in connection with Crime No.12 of 2023 registered for the offences punishable under Sec. 20(b) (ii) (A) of NDPS Act read with Sec. 8 (c) of Narcotic Drugs and Psychotropic Substances Act 1985 and Sec. 77 of Juvenile Justice Act 2015, seeks bail.

(2.) The case of the prosecution is that on 11/2/2023 at about 5.30 p.m, based on the secret information, when the respondent police was conducting inspection at the place of scene of occurrence, they found the petitioner along with 4 other accused were found in illegal possession of 1.370 kgs of Ganja, worth about Rs.1,10,000.00. Hence the case.

(3.) Learned counsel for the petitioner submitted that the petitioner is an innocent person and based on the confession statement of the co-accused, the petitioner was arrested. He further submitted that the petitioner is in judicial custody from 11/3/2023 and hence, he prayed for grant of bail to the petitioner.