MUTHUPANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 2/10/2025 for the offences punishable under Ss. 8(c) read with 20(b)(ii)(B) of NDPS Act, 1985, in Crime No.181 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 2/10/2025, the respondent police seized 1.1 kg of ganja from the petitioner. Hence, this case.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. However, he has been arrested and he is languishing in jail from 2/10/2025. Therefore, he prays for grant of bail.