RAJIPUTHIN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/8/2023 for the offence punishable under Ss. 20(b)(ii)(B) and 8(c) NDPS Act in Crime No.730 of 2023 on the file of the respondent police, seeks bail.

(2.) Learned counsel for the petitioner submitted that, petitioner is falsely implicated as an accused for the offences punishable under Ss. 20(b)(ii)(B) and 8(c) NDPS Act in Crime No.730 of 2023. It is his further submission that, there is no recovery of any contraband from him. Petitioner is in Judicial Custody from 24/8/2023. Thus, he seeks bail to the petitioner.

(3.) In response, learned Additional Public Prosecutor submitted that, on 24/8/2023, on secret information received, defacto complainant along with police party mounted surveillance near Villupuram new bus stand. At about 04.30 a.m., one person was transferring two parcels to three persons, who came in two wheeler bearing No.TN32BA9526. The police party apprehended them and on enquiry, it was found that they are one Sanjay @ Sureshbabu, Kaviyarasan, Rajiputhin. They received the contraband from one Pintu Nayak. After following necessary procedure, a search was conducted. The parcels possessed by Sanjay and Kaviyarasan weighed 2.500 kgs of ganja each. Necessary samples have been taken and case came to be registered. Thus, he prays for dismissal of this petition.