SATHISHKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 10/6/2023 for the offences punishable under Ss. 8(c) r/w. 20(b)(ii)(B) of NDPS Act, in Crime No.510 of 2023, on the file of the respondent police seek bail.

(2.) The learned counsel for the petitioners submitted that, petitioners are falsely implicated as accused in Cr.No.510 of 2023 for the offences under Ss. 8(c) r/w. 20(b)(ii)(B) of NDPS Act. They are in Judicial Custody from 10/6/2023 and thus, he seeks bail.

(3.) In response, learned Additional Public Prosecutor submitted that, during the course of investigation, it was revealed that A2 had previous enmity with Karpagam and he wanted to take revenge against her. A1 purchased Ganja from A5 for Rs.50,000.00. Then A2 by standing outside, A3 and A4 entering into house of Karpagam placed the Ganja in Karpagam's house, to falsely implicate her in NDPS case.