HARISH BABU Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 13/12/2022 for the alleged offences under Ss. 8(c) r/w 20(b)(ii)(A), 22(a), 27(a) of NDPS Act, 1985 and 328 of I.P.C. in Crime No.753 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 13/12/2022, the respondent police based on a secret information went nearby Madukkarai market, VSN Garden, wherein three persons standing nearby overbridge and on seeing the police, they tried to escape from the place, the respondent police caught hold of three persons and on search, found that they were in possession of 100 kgs. of ganja 8 grams of meth @ methamphetamine, which is psychotropic without any valid license or permit and the same was seized by the police. Hence, the complaint.

(3.) The learned counsel appearing for petitioner submitted that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition that may be imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 21 days from 13/12/2022. Hence, he prayed to grant bail to the petitioner.