SATHEESH KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 14/5/2023 for the offence punishable under Ss. 8(c) r/w 20(b)(ii)(C), 25 and 29 (1) of the Narcotics Drugs Psychotropic Substances Act, 1985 in Crime No.87 of 2023, on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that based on the secret information on 5/5/2023, the respondent Police intercepted the other accused persons and seized 21 Kgs of Ganja from the co-accused persons and based on the confession statement of Accused Nos.1 to 3, after ten days of the said occurrence, the respondent Police seized two kgs of Ganja from the petitioner herein. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any such offence as alleged by the prosecution. He would further submit that the petitioner has been falsely implicated in this case. He would further submit that based on the confession statement of other other accused persons, 2 kgs of contraband were recovered from the petitioner, which is a considerable quantity. He would further submit that the petitioner is in judicial custody from 14/5/2023. He would further submit that already one previous case was registered against the petitioner and the case was ended in acquittal and accordingly, he prays for bail.