KARTHICK Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A5, who was arrested and remanded to judicial custody on 2/2/2024 for the offence punishable under Ss. 8(c), 20(b)(ii)(c) and 25 of NDPS Act @ Ss. 8(c), 20(b)(ii)(c) and 25 of NDPS Act and Sec. 212 and 120(b) of IPC, in Crime No.272 of 2023 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant, who is working as VAO along with the Revenue Inspector have found a Bolero Pickup vehicle bearing Registration No.TN 38 BZ 3420, which was parked in a Government poramboke land suspiciously. The vehicle was loaded with goods packed in three gunny bags and empty plastic containers used for transporting fish. On inspection, it was found that 105 Kg of ganja in three gunny bags. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Further, no one was arrested with the possession of ganja. The petitioner is working as General Manager in a reputed solar power company at Tiruppur. The third accused has given a confession statement that the petitioner is his brother-in-law and after informing him about his involvement in this case, he assured the third accused to spread away from the occurrence place and make asylum to him and he will find job to him at Tiruppur. He is not part of the transportation of contraband. Further, the petitioner is in judicial custody since 2/2/2024. Hence, he prays for grant of bail to the petitioner.