MOHACCHEN LASKAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/9/2025 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) of NDPS Act, 1985 in Crime No.277 of 2025, registered on the file respondent police, seeks bail.

(2.) The case of the prosecution is that on 28/9/2025 at about 21:15 hours, based on a secret information, the respondent police went to the spot and found that the petitioner was in illegal possession of 1.18 kilograms of ganja for the purpose of sale. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and the petitioner is in judicial custody since 29/9/2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.