SASIKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested on 8/3/2024 and remanded to judicial custody for the offences under Ss. 8(c), r/w 20(b)(ii)(B) of NDPS Act, in Crime No.137 of 2024 on the file of the respondent police, seeks bail.

(2.) This is the second bail application filed by the petitioner. The case of the prosecution is that the petitioner along with other accused persons were found in illegal possession of 2 kgs of Ganja. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner has been suffering incarceration from 8/3/2024. He further submitted that the petitioner on his own volition ready to deposit a substantial amount to any charitable purpose as may be directed by this Court and would pray for grant of bail to the petitioner.