SANJAY Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 7/10/2022 for the alleged offences punishable under Ss. 21(b), 27(a) and 25 of Narcotic Drugs and Psychotropic Substance Act, 1985 in Crime No.260 of 2022 on the file of the respondent police, seeks bail.

(2.) Totally there are four accused in this case and the petitioner herein is arrayed as 4th Accused. The case of the prosecution is that the petitioner along with other accused were found in illegal possession of 10-1050 tablets of Nitravet and the contraband was seized from the petitioner. Hence, the complaint.

(3.) The learned Counsel for the petitioner submits that the petitioner is an innocent person and he has been falsely implicated in this case. He further submits that the co-accused were released on bail by this Hon'ble Court in Crl.OP.No.30586 of 2022 dated16.12.2022. He further submits that the petitioner has been suffering incarceration for more than 88 days. Hence, he seeks to grant bail to the petitioner.