MUTHULAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/12/2022 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(C), 25, 27A and 29(1) NDPS Act in C.C.No.92 of 2020, on the file of the Special Court for EC and NDPS Act cases, Coimbatore, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is an accused in C.C.No.92 of 2020 for the offences under Ss. 8(c) r/w 20(b)(ii)(C), 25, 27A and 29(1) NDPS Act in, on the file of the Special Court for EC and NDPS Act cases, Coimbatore He further submitted that, petitioner did not appear before the trial Court in C.C.No.92 of 2020 on the file of the Special Court for EC and NDPS Act cases, Coimbatore. Therefore, Non-Bailable Warrant was issued against him. Petitioner was arrested on 19/12/2022, since then, he is in judicial custody. Thus, he prays for grant of bail.

(3.) In reply, the learned Government Advocate (Crl. Side) opposes this petition, on the ground that, the case is pending from the year 2020 and trial in this case is under progress. Therefore, he prays for dismissal of this bail petition.