SUNDARAPANDI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A3, who was arrested and remanded to judicial custody on 28/7/2022 for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(C), 25 of NDPS Act, 1985, in Crime No.224 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 28/7/2022 at about 01.00 p.m., on secret information, the respondent police went to the place of occurrence. On seeking the police party, A1 to A4 tried to run away from the place of occurrence. But the respondent police nabbed the accused and they were found in possession of 34 kgs 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 the petitioner/A3 is the brother of A1. He is working in a private IT Company at Chennai. He is an Income Tax Assessee and his annual income is more than Rs.4.00 lakhs. On account of village festival, he came to the village and attended the village festival. At that time, the respondent police came to the first accused's house and arrested him. The petitioner is being brother of A1 he was falsely implicated in this case. No previous case is pending against the petitioner. Hence, he prays for grant of bail to the petitioner. In support of his argument, the learned counsel produced a train ticket and the proof to show that the petitioner is working at Chennai.