LAXMAN K. PATEL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/6/2023 for the offence punishable under Sec. 8 (c) r/w 20 (b) (ii) (B) of NDPS Act in Cr.No.670 of 2023 on the file of the respondent police, seeks bail.

(2.) It is the submission of learned counsel for the petitioner that petitioner has been falsely implicated as accused in Crime No.670 of 2023 for the offences under Sec. 8 (c) r/w 20 (b) (ii) (B) of NDPS Act. He is in judicial custody from 27/6/2023. Thus, he prays for grant of bail to the petitioner.

(3.) In response, the learned Additional Public Prosecutor submitted that, on 27/6/2023, on secret information received, the respondent Police mounted surveillance near Anaiputhur Junction and found the accused with a bag under suspicious circumstances. On seeing the Police, he tried to escape. However, Police apprehended him. After following necessary procedure, search was conducted and they found 27 black colour plastic bags printed as Royal Gold Vati. On opening the cover, they found 40 Ganja chocolates in one bag. Totally 1080 Ganja chocolates were seized and the case was registered. Investigation in this case is pending. This is the second bail petition. Thus, he prays for dismissal of this petition.