SUMANRAJA Vs. STATE

JUDGEMENT

(1.) The petitioner/A4 in Crime No.20 of 2024, registered by the respondent police for the offences under Ss. 20(b)(ii)(A) r/w 8(c) of NDPS Act, 1985, and Sec. 77 of Juvenile Justice (Care and Protection of Children) Act, r/w 34 of IPC, seeks bail. The petitioner had been remanded to judicial custody on 25/2/2024.

(2.) It is stated that the petitioner and the other accused were found in possession of 350 grams of ganja. It is stated that from this petitioner, 50 grams of ganja had been seized.

(3.) The learned Government Advocate (Crl. Side) for the respondent stated the petitioner, who resides at Mayiladuthurai, was arrested within the jurisdiction of Union Territory of Puducherry, while selling ganja along with other accused near the Medical College. But however, taking into consideration the quantity of ganga seized, which is intermediate in nature and the period of incarceration, I am inclined to grant bail to the petitioner subject to the following conditions: