RAJESH Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 21/11/2022 for the alleged offences under Ss. 8(C) r/w 22(b), 29(1) of Narcotic Drugs and Psychotropic Substances Act, 1985 in Crime No.331 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that on 21/11/2022 at about 12.15 hrs., the respondent police based on a information went to the spot and on search, they found the petitioner along with five persons found in possession of MDMA-ECSTASY (violet colour tablet-3, black colour tablet-3, brown colour tablet-2, orange colour tablet-1 and green colour tablet-1), totally 10 tablets without any valid license or permit and the same was seized by the police. Hence, the complaint.

(3.) The learned counsel appearing for petitioner submitted that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for 45 days. Hence, he prayed to grant bail to the petitioner.