SURYA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner/Accused No.3 , who was arrested and remanded to judicial custody on 22/9/2025 for the offences punishable under Ss. 8(c) read with 20(b)(ii)(B) of NDPS Act in Crime No.199 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 16/5/2025 at about 08.45 am, the respondent police seized 1.1 kg of ganja. 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 22/9/2025. Therefore, he prays for grant of bail.