JAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioners / A3 and A4, who were arrested and remanded to judicial custody on 24/5/2023 for the offence punishable under Ss. 8(c) r/w. 20(b)(ii)(B) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Crime No.266 of 2023 on the file of the respondent police, seeks bail.

(2.) It is stated that the petitioners were found in possession of 2 kgs of Ganja, which is an intermittent quantity. It is also stated that A1, A2 and A5 had been arrested and released on bail.

(3.) Taking all these factors into consideration and the period of incarceration undergone by the petitioners, this Court is inclined to grant bail to the petitioners subject to the following conditions.