KARTHIKRAJA Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 11/8/2023 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act in Crime No.527 of 2023 on the file of the respondent police, seek bail.

(2.) It is the submission of learned counsel for the petitioners that since there is a previous case registered against the petitioners under NDPS Act, the respondent have again implicated the petitioners falsely in this case in Crime No.527 of 2023 for the offences under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act. They are in judicial custody from 11/8/2023. Thus, he seeks bail.

(3.) In response, learned Additional Public Prosecutor submitted that on 11/8/2023, based on secret information received by the de-facto complainant, de-facto complainant along with police party mounted surveillance near Idaiyarpalayam Anna Nagar check post. At about 13.30 hrs, they found 1) Karthikraja, 2) Manojkumar and 3)Siva in a suspicious circumstances. On informing them about the information received, a search was conducted. During the search, accused Karthikraja produced a white colour sack. On further search, it was found that the sack contained 4 Kgs of ganja. Ganja was seized and the accused were arrested and the case came to be registered. He further submitted that petitioners are having similar previous case registered against them. The previous case details are as follows. <FRM>JUDGEMENT_52_LAWS(MAD)9_2023_1.html</FRM>