POOMA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/9/2025 for the offences punishable under Ss. 8(c), r/w 20(b) (ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985, in Crime No.198 of 2021 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 8.400 kgs Ganja. Hence a case was registered in Crime No198 of 2021 and after completing the investigation, the respondent police filed charge sheet before the learned District and Sessions Judge, Communal Clash Cases Court, Madurai, and the same is pending trial. On one hearing, the petitioner was not appeared before the trial Court. Hence, he was arrested on 15/9/2025 based on NBW. Hence, this petition.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was impleaded based on the confession of the co-accused. After the trial Court issued NBW against the petitioner, the petitioner was arrested on 15/9/2025. He further submitted that the petitioner is ready and willing to abide by any condition that may be imposed by this Court. Hence, he seeks bail.