BAIPU REDDY RAJU Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 14/8/2022 for the offence under Sec. 8(C) read with Sec. 20(b)(ii)(B) and 25 of N.D.P.S. Act 1985 and subsequently altered with 8(C) read with 20(b)(ii)(c) and 25 of N.D.P.S. Act, 1985 in Crime No.240 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused was found in illegal possession of 19 Kgs of Ganja. Hence, the case.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would also submit that the contraband involved in this case is in-between quantity. He further submitted that the petitioner has been suffering incarceration for more than 132 days. hence, he prays for grant of bail to the petitioner.