VEENADEEPAK Vs. STATE

JUDGEMENT

(1.) The petitioner/accused in Crime No.95 of 2024 who was arrested and remanded to judicial custody on 7/3/2024, registered by the respondent police for the offences 8(c) r/w 20(b)(ii)(A) of NDPS Act and under Sec. 4(1)(a), 4(1-A)(ii) of TN Prohibition Act seeks bail.

(2.) It is stated that the petitioner was arrested on 7/3/2024 with possession of 150 grams of ganja and 2 litres of ID arrack.

(3.) Taking all the factors into consideration and the period of incarceration, this Court is inclined to grant bail to the petitioner subject to the following conditions.