RAMALINGAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/8/2021, for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act, in connection with Crime No.36 of 2021, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with three other accused persons were found to be in possession of 4 kgs of dry ganja. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he was implicated in this case based on the confession recorded from the arrested accused A3 and A4 from whom, the contraband were recovered. He further submitted that since the petitioner has got few previous cases pending against him, the petitioner was implicated in this case. He further submitted that the petitioner was arrested on 19/8/2021 and he is in custody for more than two years. He would further submit that the contraband alleged to be involved in this case is only 4 kgs of ganja which is an intermediate quantity. Hence, he prayed for grant of bail to the petitioner.