MOHAMED ASHIQ RAJA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A4 herein, who was arrested and remanded to judicial custody on 14/10/2023 for the alleged offences under Ss. 328 of IPC, Sec. 18(c) of Drugs and Cosmetics Act and Sec. 77 of Juvenile Justice(Care and Protection of Children) Act, in Crime No.456 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on on 13/10/2023 at about 04.00 p.m., when the Village Administrative Officer of Elakkudi Village was on raid the public residing in that area informed that the accused persons are distributing drugs tablet through A3 and A4 without any prescription. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in judicial custody from 14/10/2023 , hence he seeks bail.