RAHUMAN ALI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/8/2023 for the offences punishable under Ss. 8(c) r/w. 20(b)(ii)(B) of NDPS Act in Crime No.277 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated as accused in Crime No.277 of 2023 for the offences under Ss. 8(c) r/w. 20(b)(ii)(B) of NDPS Act. Petitioner is in judicial custody from 12/8/2023. Thus, he prays for grant of bail.

(3.) In response, the learned Additional Public Prosecutor submitted that defacto-complainant and Police party on the basis of secret information mounted surveillance near Kodambakkam Trustpuram Corporation ground, at about 13.00 hours on 12/8/2023. Petitioner/accused was found in suspicious circumstances. After following necessary procedure, a search was conducted. Accused was found with illegal possession of 3kg of Ganja. Ganja was seized. Accused was arrested. It is the first case registered against the petitioner/accused under NDPS Act.