GOWTHAM Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 20/2/2024 for the alleged offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) and 29(i) of Narcotic Drugs and Psychotropic Act, 1985, in Crime No.152 of 2024 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioners were found to be in illegal possession of 12 kilograms of Ganja. Hence the case.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners are innocent persons and they have been falsely implicated in this case. He also submitted that the petitioners are in custody from 20/2/2024 and they are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioners.