C.MUTHURAMAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner / Accused No.2, who is facing trial in C.C.No.653 of 2023 on the file of the Principal Special Court for trial of NDPS Act Cases, Madurai in connection with Crime No.214 of 2022 for the alleged offences punishable under Ss. 8(c) r/w 20(b)(ii)(C), 25 and 29(1) of NDPS Act, 1985, seeks bail.

(2.) The case of the prosecution is that the petitioner is alleged to have found in possession of 21.150 kgs of ganja.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner has been falsely implicated in this case and he has nothing to do with the alleged offence. He would further submit that the petitioner is in custody since 18/12/2022 and therefore, he prays for bail.