R. GOLLARI LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/10/2025 for the offences punishable under Ss. 8(c), r/w 20(b) (ii)(B) of Narcotic Drugs and Psychotropic Substances Act, in Crime No. 62 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 kg Ganja. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He would further submit that the petitioner is no way connected with the case, a false case has been lodged as against the petitioner. He would further submit that the petitioner is in custody from 8/9/2025. Hence, he seeks bail.