AKSHAY KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 7/12/2022 for the alleged offences punishable under Ss. 399 of IPC r/w 8(c), 20(b)(ii)(B) of NDPS Act, in Crime No.965 of 2022 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that based on the secret information, the respondent police intercepted the petitioner and other accused persons and they were found to be in possession of 1.3 kgs of ganja. Hence, the complaint.

(3.) The learned Counsel for the petitioner submits that the petitioner is an innocent person, he is not present in the scene of occurrence and he has been falsely implicated in this case. However, on instructions, the learned counsel further submits that the petitioner, on his own volition, is ready and willing to contribute some amount to any Charitable Purpose as may be directed by this Court. He further submits that the petitioner was still in judicial custody. Hence, he seeks to grant bail to the petitioner.