T.SABEER Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/5/2023 for the offences punishable under Ss. 8(c), 20(b)(ii)(B) of NDPS Act, in Crime No.242 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 7/5/2023, the petitioner was found in illegal possession of 1.200 grams of Ganja. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that even as per the prosecution, the contraband alleged to have been recovered from the petitioner is an intermediate quantity. He would also submit that the petitioner has been suffering incarceration from 7/5/2023. Hence, he prayed for grant of bail to the petitioner.