KARUNAMOORTHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A3 who was arrested and remanded to judicial custody on 30/3/2023 for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(C), 25 of NDPS Act, 1985, in Crime No.40 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that based on the secrete information received on 4/3/2023 at 03.45 p.m, the respondent police went to the place and they were waiting for the accused arrival. While so, A1 and A2 were came to the spot with a two wheeler and the respondent police has intercepted the said vehicle. Thereafter, A1 and A2 have voluntarily given confession statements and on the basis of the said statements, the respondent police along with the Village Administrative Officer, have received the contraband of 22 Kilo grams of Ganja from the accused persons. Hence, the case.

(3.) The learned counsel appearing for the petitioners would contend that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Based on the confession of the accused Nos.1 and 2, this petitioner has been implicated in this case. Hence, he prays for bail to the petitioner.