PRATHAP Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/9/2025, for the alleged offence punishable under Sec. 123 of BNS r/w 77 of JJ Act, 2005, in Crime No.336 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, this petitioner is ranked as A1, he joining with other two accused involved in transportation and possession of 104 tablets (not in schedule drug under the Education Act). Hence he was arrested on 30/9/2025.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He would further submit that the petitioner was arrested and he is in judicial custody from 30/9/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.