DINESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 23/5/2023 for the offences punishable under Ss. 8(c), 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substance Act in Crime No.281 of 2023 on the file of the respondent police seeks bail.

(2.) The learned counsel for the petitioners submitted that, petitioners innocent persons and they have been falsely implicated in a case registered for the offence under Sec. 8(c), 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substance Act in Crime No.281 of 2023 Petitioners are in Judicial Custody from 23/5/2023. Thus, he seeks for bail to the petitioners.

(3.) In response, the learned Government Advocate (Crl. Side) opposes the petition on the ground that, on 22/5/2023 at about 19.00 hrs, on the prior information, police party apprehended accused Rajkumar, Dhinesh, Raja and Manivannan, who were standing in a suspicious manner. On search, they were found in possession of 2.1 kgs of ganan. Therefore, the contraband and the vehicles used were seized from them. Petitioners are A2 and A4. A4 is implicated on the confessional statement of the co-accused and there is no recovery from him. He further submitted that, apart from this case, there is no previous case pending against the petitioners.