SIVANESAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/9/2025, for the alleged offence punishable under Ss. 111, 123 of BNS in Crime No.357 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 18/9/2025 at about 12.30 hours, the police received an information, on the basis of which accused A1 to A5 were arrested and 80 numbers of Tanydol 100 mg @ Tapentadol Hydrochloride Tablets were recovered. Based on the complaint, the respondent police arrested the accused A7 to A10 and recorded their statements, and it was revealed that they had purchased the tablets from A20, from whom a huge quantity " " 9500 Tapentadol tablets was recovered. 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 18/9/2025 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.