SUBHASIS BEHARA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 3/4/2023 for the offences punishable under Ss. 8(c) and 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985, in Crime No.112 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on receipt of a secret information, the respondent Police along with his team, went to the scene of occurrence and conducted a search, during which, the petitioner was in possession of 10 kgs of Ganja. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. Even as per the prosecution, the alleged quantity of Ganja is intermediate quantity and that the petitioner has been suffering incarceration from 3/4/2023. Hence, he prayed to grant bail to the petitioner.