RAHAMAN SHERIFF Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/10/2025, for the alleged offence punishable under Sec. 111, 123 of BNS Act, 2023 296(b), 103 of BNS in Crime No.439 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the petitioner is that the petitioner is one of the member in the group involved in selling the Tapentadol tablets to the students and local public at Vellore for his personal gain. Hence, the complaint.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is in judicial custody since 13/10/2025. He further submitted that the co-accused was released on bail. Hence, he prayed for grant of bail to the petitioner.