M.KASTHURI RAJAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/5/2023 for the offences punishable under Ss. 8(c), 20(b)(ii)(B), 25, 29(1) of NDPS Act, 1985 in Crime No.178 of 2023 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 14/5/2023, the petitioner along with two other accused was found in possession of 1.250 kgs. of Ganja. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case for statistical purpose and that the petitioner has been suffering incarceration for about one month from 14/5/2023. On instructions, he would submit that without prejudice to his defence, the petitioner is ready and willing to deposit a substantial amount to any welfare scheme run by the Government as may be directed by this Court. Hence, he prayed for grant of bail to the petitioner.