SANKARANARAYANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/8/2025, for the offence punishable under Ss. 8(c), 22(c), 29(1) of NDPS Act, in Crime No.286 of 2025, registered on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that on 28/5/2025, based on a secret information, the respondent police went to the place of occurrence and found that the accused were in illegal possession of 1.541 kgs of Methaqualone; that upon investigation, it is revealed that the petitioner is also involved in the offence. Hence the case.

(3.) The learned counsel for the petitioner submitted that the allegations are false; that co-accused was granted bail by this Court in Crl.O.P.No.28489 of 2025, Crl.O.P.No.28751 of 2025, Crl.O.P.No.29152 of 2025 & Crl.O.P.No.29587 of 2025; that the petitioner is in custody from 16/8/2025 and further custody is not required for the purpose of investigation. Hence, he prayed for grant of bail to the petitioners.