PRAVEEN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 21/10/2022 for the offences punishable under Sec. 8(c) r/w 20(b)(ii)(B) of the NDPS Act, in Crime No.892 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 1.250 kgs of ganja. Hence, the complaint.

(3.) The learned Counsel for the petitioner submits that the petitioner is an innocent person and he has been falsely implicated in this case. However, on instructions, the learned counsel further submits that the petitioner, on his own volition, is ready and willing to contribute some amount to any Charitable Purpose as may be directed by this Court. He further submits that the petitioner has been suffering incarceration for more than 73 days. Hence, he seeks to grant bail to the petitioner.