KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 17/12/2022 for the offence under Sec. 8(C) and 20(b)(ii)(B) of NDPS Act in Crime No.585 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused was found in illegal possession of 2 kgs of Ganja. Hence, the case.

(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 would further submit that the contraband involved in this case is in-between quantity. He would also submit that without prejudice, the petitioner is prepared to deposit an amount of Rs.10,000.00 as non- refundable deposit to any welfare scheme of the Government and he is prepared to abide by any stringent conditions that may be imposed by this Court and hence, he prays for grant of bail to the petitioner.