KARTHICK Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/5/2023, for the offences punishable under Ss. 294(b), 353 of IPC and Ss. 8(c), 20(b)(ii)(B), 25 of NDPS Act, in connection with Crime No.287 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that on receipt of the secret information, the respondent and his team went to the scene of occurrence, wherein, they found that the accused in illegal possession of 500 grams of Ganja. Hence the case.

(3.) Learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that even as per the prosecution, the contraband alleged to have been recovered from the petitioner is an intermediate quantity. He further submitted that the petitioner was arrested on 3/5/2023 and he is in custody for more than 30 days, hence, he prayed for grant of bail to the petitioner.