SANMUGASUNDARAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The respondent police registered a case as against this petitioner in Crime No.57 of 2024 for the offence under Ss. 8(c), 22(c), 29(1) of NDPS Act and remanded him into judicial custody on 16/3/2024. Therefore, the petitioner has filed this petition seeking bail.

(2.) The case of the prosecution is that on 18/2/2024 at about 7.00 hrs., based on the secret information received, the police officials went to Poondi Bust Stop at Kodaikanal. On seeing the police officials, three accused persons tried to escape from the place of occurrence. The police officials apprehended two accused persons, namely A1 and A2 and also recovered 55 grams of Magic Mushroom, which is used for intoxication. Based on the confession statement of A1 and A2, the petitioner was also arrested on 16/3/2024.

(3.) The learned counsel appearing for the petitioner submits that the petitioner/A3 was working as the Manager of a Cottage and he has been implicated in this case only through the confession statement of A1 and A2 that the contraband, which has been recovered from them, is meant for the petitioner/A3. Except the confession statement of A1 and A2, there are no other materials against the petitioner. However, he has been implicated in this case and he is languishing in jail from 16/3/2024.