AJIMAL Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/9/2025, for the alleged offence punishable under Sec. 8(c) r/w 20(b)(ii)(A), 22(c) and 29(i) of NDPS Act, 1985 in Crime No.60 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he is ranked as A3 in this case. It is alleged that the petitioner along with other accused, was involved in the illegal sale of methamphetamine and MDMA tablets, which were sourced from Karnataka and distributed to various persons, including students in and around colleges in Coimbatore. Originally, A1 was arrested in possession of 150 grams of methamphetamine and 110 grams of ganja. Based on his statement, the involvement of other accused came to light on 15/3/2025. As per the statement of A1, on 13/3/2025, A1 and A2 went to Bangalore, purchased the contraband and returned to Coimbatore by train, however on seeing the police they ran away from the spot. Subsequently on 15/3/2025, A1 was arrested, and based on his confession, A2 and A3 were arrested near Rathinam College, Echanari, Coimbatore. At the time of arresting A2, he was found in possession of 14.5 grams of MDMA tablets, while the petitioner (A3) was found in possession of 15 grams of MDMA tablets kept in a zip lock cover. During the course of investigation, seven accused have been arrested in total, The seized contraband was sent to the Forensic Department, and it was revealed that the seized contraband is not MDMA tablets, but it is a Methamphetamine. Further, investigation is pending and the final report has been filed. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the arrest and the alleged seizure are fabricated. To substantiate this contention, he relied upon various documents and video recordings obtained from the Kayamkulam Police Station, Kerala. According to him, when the police party went to the native place of the petitioner, they enquired about him and sought the assistance of the local police for the purpose of arresting the petitioner. He further submitted that the petitioner was taken into custody from his residence, brought to the Kayamkulam Police Station, and thereafter handed over to the respondent police, who subsequently brought him to Coimbatore, and hence a false case was registered against the petitioner. He would further submit that the petitioner is in judicial custody from 21/3/2025 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.