M.K.MADHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/11/2022 for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(C) and 25 NDPS Act 1985 in Crime No.257 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 21 kgs of ganja. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 14/11/2022, hence he seeks bail.