HARSAN Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 3/9/2025, for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(B), 29(1), 25 of NDPS (Narcotic Drugs & Psychotropic Substances), Act 1985 in Crime No.359 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioners is that the petitioners are ranked as A3 & A4. It is alleged that the petitioners joined hands with other accused involved in the possession and sale of ganja, the total quantity being 5 kilograms of ganja. Hence, the complaint was lodged and the petitioners were arrested and are in judicial custody.

(3.) Learned counsel appearing for the petitioners submitted that the petitioners, are a student and have been falsely implicated in this case. He further submitted that only a small quantity of ganja was recovered from the petitioners. He further submitted that the co-accused already granted bail by this Court in Crl.O.P.No.32856 of 2025 dtd. 1/12/2025. Hence, he prayed for grant of bail to the petitioners.