SATHISH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 10/10/2022 for the alleged offences under Ss. 9A, 22(c) and 8(c) r/w 20(b)(ii)(A) of Narcotic Drugs and Psychotropic Substances Act, 1985 in Crime No.347 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 10/10/2022, on a secret information, the respondent police went to the back side of G.T. Court, Second Line Beach, they found the petitioner along with other accused were in possession of 50 grams of Methaphetamine and 50 grams of ganja illegally without any valid license or permit and the same was seized by the police. Hence, the complaint.

(3.) The learned counsel appearing for petitioner submitted that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for the past 82 months from 10/10/2022. Hence, he prayed to grant bail to the petitioner.