ANITHA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A12, who was arrested and remanded to judicial custody on 26/10/2023 for the offences punishable under Ss. 8(c), 20(b)(ii)(B), 25 and 29(1) of NDPS Act r/w 116 of IPC, in Crime No.355 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in possession of 42kgs of Ganja illegally. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that no recovery was made from the petitioner and the allegation against the petitioner is that she facilitating the accused persons for transfer of money through her account for purchasing Ganja, except this allegation, no allegation was made against her. He would further submit that the petitioner is a married women and she is in judicial custody since 26/10/2023. Hence, he prays for grant bail to the petitioner.