P.RAJKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner / Accused, who was arrested and remanded to judicial custody on 11/8/2024 for the alleged offences under Ss. 8(c), 22(c) of NDPS Act, 1985, in Crime No.286 of 2024, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 56 grams of Magic Mushroom. The petitioner was arrested and remanded to judicial custody on 11/8/2024 and the entire contraband has been seized.

(3.) The learned Additional Public Prosecutor appearing on behalf of the respondent Police submitted that the Police have followed the mandatory requirements under the Act and have seized the contraband from the petitioner. The learned Additional Public Prosecutor further submitted that the quantity in excess of 50 grams is considered to be a commercial quantity.