ILAMPARITHY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/2/2024 for the alleged offences punishable under Ss. and 77 of Juvenila Justice (Care and Protection of Children) Act, 34 of IPC, 20 (B)(II)(A)of NDPS Act , 8 (c ) of NDPS Act of 1985 in crime No. 23 of 2024 on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the respondent police found the petitioners along with other accused persons were in alleged illegal possession of 250 grams of Ganja. Hence, the case.

(3.) The learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. On the other side, the learned Government Advocate (Crl. side) submits that the 250 grams of Ganja seized from the accused persons.