VELMURUGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/10/2025, for the alleged offence punishable under Ss. 8(c) r/w 20(b)(ii)(B) and 29(1) of Narcotic Drugs and Psychotropic Substances Act, 1985 in Crime No.707 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner along with other accused was involved in possession and sale of 1.200 kgs of ganja. Hence, the complaint was lodged and the petitioner was arrested and is in judicial custody.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is innocent person and has been falsely implicated in this case. He further submitted that the petitioner is in judicial custody since 30/10/2025. Hence, he prayed for grant of bail to the petitioner.