MALIK BASHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 12/10/2025 for the offences punishable under Ss. 8(c) r/w. 20(b)(ii)(B) of NDPS Act, 1985, in Crime No. 383 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners were found to be in illegal possession of 1.200 kilograms of ganja. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent person and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are in judicial custody from 12/10/2025. Hence, he seeks bail to the petitioner.