SARAVANAN Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 28/3/2024 for the offences under Ss. 20(B)(II) (A) r/w 8(c) of NDPS Act 1985, r/w. 34 IPC and 77 Juvenile Justice (Care and Protection of Children) Act 2015 in Crime No.34 of 2024, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 28/3/2024, on secret information the respondent police went to the place of occurrence and found that the petitioner and other were selling ganja leaves to the general public and students. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is an innocent person and he is no way connected with the above said offence and he has been suffering incarceration for more than 25 days from 28/3/2024. He would further submit that the petitioner is ready to abide any stringent condition that may be imposed by this Court and he would pray for grant of bail to the petitioner.