RAMESH AYITHA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 21/7/2022 for the offences punishable under Ss. 8(c) r/w 20(b) (ii) (B), 22 (a), 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 in Crime No.155 of 2022 on the file of the respondent police seeks bail.

(2.) The case of the prosecution is that on receiving the secret information about illegal sale of Ganja, the Sub Inspector of Police along with his team conducted search, in which they found the petitioner along with the other accused were found in possession of 5 grams of Methaphetamine and 2 kilo grams of Ganja and the respondent police seized the contraband and arrested the petitioner along with the other accused. Hence, the complaint.

(3.) The learned Counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submits that this Court has granted bail for the co-accused in Crl.O.P.No.23410 of 2022 dtd. 28/9/2022. He further submits that the petitioner has been suffering incarceration for more than 150 days. Hence, he seeks for grant of bail to the petitioner.