RAHUL RUNGT Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/12/2022 for the alleged offence under Ss. 8(c) r/w. 20(b)(ii)(B), 29(i) and 25 of NDPS Act in Crime No.1031 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused was found in illegal possession of 1.100 Kgs of Ganja. Hence, the case.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would also submit that without prejudice. He further submitted that the petitioner has been suffering incarceration from 23/12/2022. He is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.