MUNEER BASHA Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 17/11/2023 for the offences registered under Ss. 8(c) r/w 20(b)(ii)(B), 22(b) and 29(1) of NDPS Act, in Crime No.250 of 2023 on the file of the respondent Police, seeks bail.

(2.) It is the case of the prosecution that the petitioner was found in possession of 1.300 kgs of Ganja.

(3.) It is stated by the learned Government Advocate (crl.side) that there are 8 previous cases against the petitioner, out of which, 7 cases have been registered under IPC and one case has been registered under NDPS Act.