F. KINGSLY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner/Accused No.3, who was arrested and remanded to judicial custody on 23/1/2025 for the offences punishable under Ss. 20(b)(ii)(C), 21(C), 23(C), 25, 27A, 28 and 29 of the NDPS Act, in C.C.No. 273 of 2025, on the file of the II Additional District Judge (NDPS Act), Madurai, seeks bail.

(2.) The case of the prosecution is that Al and A2 attempted to transport a contraband Hashish Oil weighing 12Kgs through the Vessel/Thoni MSV Hail Mary from Thoothukudi to Maladives and A4 is a CISF Head Constable facilitated them. At the entry point itself, the contraband was seized from the two two-wheelers belonging Al & A2, respectively. The petitioner is the Thandal/Captain of the Thoni. Hence, this case.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. However, he has been arrested and he is languishing in jail from 23/1/2025. Therefore, he prays for grant of bail.