P.SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/10/2023 for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(B) and 29(1) NDPS Act in Crime No.1260 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 4/10/2023, based on the secret information, the police party reached Thajavur Railway station near subway and enquired some suspicious persons. On search, it was found that the accused persons were in illegal possession of 15 kgs of ganja. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 4/10/2023, hence he seeks bail.