HARINATH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 29/11/2022 for the offence under Ss. 20(b) (ii) (B) read with Sec. 8(c) of NDPS Act, in Crime No.243 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 1.155 kgs of dried 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 further submit that the contraband involved in this case is in-between quantity. He would also submit that without prejudice, the petitioner is prepared to deposit an amount of Rs.10,000.00 as non- refundable deposit to any welfare scheme of the Government and he is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.