SUBAIR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 26/8/2025, for the alleged offence punishable under Sec. 5 of Explosive Substances Act, 1908, in Crime No.318 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused had illegally transported 75 boxes of gelatin sticks. Hence this case.

(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 26/8/2025 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.