MAKESH Vs. STATE

JUDGEMENT

(1.) The petitioner/A2 in C.C.No.245 of 2021 now pending trial before the learned II Additional Special Court for NDPS Act, Chennai, seeks bail.

(2.) Originally, the petitioner was arrested and remanded to judicial custody on 28/10/2020 for the offence punishable under Sec. 8(c) r/w Sec. 20(b)(ii)(C), Ss. 25 and 29(1) of Narcotic Drugs and Psychotropic Substances Act, 1995 in Crime No.916 of 2020.

(3.) There are four accused in this case and they were in possession of 321 kg 650 grams of Ganja.