KANNAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 5/6/2023 for the offences punishable under Ss. 8(c), 22(b), 29(1) and 25 of NDPS Act, 1985 and 328 of IPC in Crime No.147 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is implicated as an accused in Crime No.147 of 2023 for the offences under Ss. 8(c), 22(b), 29(1) and 25 of NDPS Act, 1985 and 328 of IPC, on the basis of the confessional statement of the co-accused. There was no recovery of narcotic or psychotropic substances from the petitioner. Petitioner is in judicial custody from 5/6/2023. Thus, he prays for grant of bail.

(3.) In reply, the learned Government Advocate (Crl. Side) opposes this petition, on the ground that, on 12/5/2023 at about 11.00 a.m., respondent police found the accused 1 to 4 under suspicious circumstance, near Bannari Amman Koil, Gandhi Nagar. After following the necessary procedure, accused were searched and they were found with illegal possession of 15 tablets of Tapentadol 50 mg and 70 tablets of Tapentodol 100 mg. The tablets were seized and thereafter, the case came to be registered. These tablets are not scheduled drug as per NDPS Act. After registration of the case, petitioner was also involved in another case in Crime No.169 of 2023, registered for illegal possession of 250 grams of ganja. Therefore, he prays for dismissal of this bail petition.