S.GURUMOORTHI Vs. STATE

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner was arrested and remanded to judicial custody on 13/6/2023 for the offences under Ss. 20(b)(ii)(C), 29(1) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Crime NO.264 of 2023 on the file of the respondent police.

(3.) The petitioner's father passed away on 10/2/2024. The petitioner wanting to participate in the funeral rites seeks interim bail.