SATHISH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 20/3/2020 for the alleged offences punishable under Sec. 8(c) r/w 20(b) (ii)(c), 29(1) of NDPS Act, in Crime No.22 of 2020 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in illegal possession of 23 kgs of ganja. Hence, the complaint.

(3.) The learned Counsel for the petitioner submits that the petitioner is an innocent person and he has been falsely implicated in this case. He further submits that the petitioner has been suffering incarceration for more than two years and five months. Hence, he seeks to grant bail to the petitioner.