RATHESH KANNA Vs. STATE

JUDGEMENT

(1.) The petitioner (A2), who was arrested and remanded to judicial custody on 24/2/2024 in Crime No.20 of 2024 registered for the alleged offences punishable under Ss. 20(b)(ii)(A) r/w 8(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 and Sec. 77 of Juvenile Justice (Care and Protection of Children) Act, 2015 r/w34 IPC seeks bail.

(2.) The case of the prosecution is that the accused were found to be in illegal possession of 350 grams of Ganja nearby college to sell the contraband to the students. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner, aged about 22 years, is innocent person and he has been falsely implicated in this case. He further submitted that the co-accused in this case have been released on bail and the petitioner is in custody from 24/2/2024 and he is ready to abide by any stringent conditions that may be imposed by this Court. He also submitted that the petitioner, without prejudice his rights, on his own volition, is ready and willing to contribute some amount to any organisation as may be directed by this Court and he prays to grant bail to the petitioner.