PAVUSU SENTHIL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/11/2025 for the offences punishable under Ss. 8(c) & 20(b) (ii)(B) of NDPS Act 1985, in Crime No.266 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 2.250 kgs of Ganja. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner was falsely implicated in this case. He further submitted that the petitioner is ready and willing to abide by any conditions which may be imposed by this Court and he is in judicial custody from 12/11/2025. Hence, he seeks bail to the petitioner.