K.SREEKANTH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested on 30/10/2023 and remanded to judicial custody for the offences under Ss. 20(b) (ii)(c), 28, 29 of NDPS Act in N.C.B.F.No.48/1/21 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that the petitioner is no way connected with the alleged offence and he has been falsely implicated in this case. He further submitted that the petitioner has been in jail from 30/10/2023 and the petitioner's father passed away today, ie., 3/2/2024 and the petitioner being the son has to perform the final rites. Hence, he prays to grant interim bail to the petitioner.

(3.) The learned Special Public Prosecutor appearing for the respondent for NCB cases submits that there are no previous cases pending against the petitioner. However, on instructions, he fairly concedes that the father of the petitioner passed away on 3/2/2024.