AJAY Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/10/2025 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act, 1985, in Crime No.872 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, this petitioner was found in possession of 1.300 grams of ganja illegally. Hence this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 18/10/2025; and that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court and sought for bail to the petitioner.