JOE PRAVEEN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/7/2025, for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(B), 29(1) of NDPS Act in Crime No.489 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 23/7/2025 when the police were on patrol duty, the accused was found in possession of selling 4 1/2 kgs of Ganja from Andhra Pradesh. Hence, the 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 23/7/2025 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.