DINESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/1/2023 for the alleged offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Act, 1985, in Crime No.35 of 2023 on the file of the respondent Police, seek bail.

(2.) The case of the prosecution is that the petitioners along with other accused was found in illegal possession of 1.3 kgs of Ganja. Hence the case.

(3.) The learned Counsel for the petitioners submitted that the petitioners are innocent person and they have been falsely implicated in this case. He would further submit that the contraband involved in this case is in-between quantity. He would also submit that without prejudice, the petitioners are jointly prepared to deposit an amount of Rs.15,000.00 as non-refundable deposit to any welfare scheme of the Government and hence, he prays for grant of bail to the petitioners.