ARJUN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 18/12/2022 for the alleged offence under Sec. 8(c), 22(b) and 29(i) of NDPS Act in Crime No.558 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner along with other accused was found in illegal possession of 60 Nitrazepam 10 mg tablets. Hence, the case.

(3.) The learned Counsel for the petitioners submitted that the petitioners are 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 petitioners are prepared to deposit an amount of Rs.15,000.00 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 petitioners.