ABHIMANYU KAHNAR Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/2/2023, for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985, in Crime No.203 of 2023 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 20/2/2023, on receipt of a specific information, the The Inspector of Police attached to the respondent police station along with his team, conducted a search near GG Chavadi, during which, they found the accused persons in illegal possession of 8.200 Kilograms of Ganja. Hence the case.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and they have been falsely implicated in this case. He submitted that the petitioners are natives of Odisha and they are permanently employed in TVS Company at Hosur. He further submitted that the petitioners are no way connected with the alleged offence and they have been in judicial custody from 20/2/2023 and that they are prepared to abide by any stringent condition that may be imposed by this Court. Therefore, he prays for grant of bail to the petitioners.