ADHITHIYA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/10/2025, for the offences punishable under Ss. 111 and 123 of BNS Act, 2023 in Crime No. 210 of 2025 registered on the file respondent police, seeks bail.

(2.) The case of the prosecution is that on 13/10/2023, midnight at 1.00 am, based on a secret information, the respondent police went near Vellore Contentment Railway Station and found that A1 was in illegal possession of 54 TADOLIC 100 Mg (Tapentadol tablets); that based on his confession, A2 to A5 were arrested and 20 numbers of TADOLIC 100 Mg (Tapentadol tablets) were seized from A2 & A3 each; that based on the confession of the arrested accused, A6 was arrested and 10 numbers of TADOLIC from him 100 Mg (Tapentadol tablets) were seized; that upon the confession of A6, the petitioner herein/A120 and other accused persons/A7 to A9 were arrested; that from A7, 100 numbers of TADOLIC 100 Mg (Tapentadol tablets) were seized; that upon further investigation, it is revealed that it is a case of syndicate involved in interstate supply of Tapentadol tablets from Bihar to Tamil Nadu for the purpose of illegal sales to various college going students and general public, by misusing for intoxication, by diluting the crushed Tapentadol tablets in alcohol or water and injecting the solution using syringe needles. Hence this case.

(3.) The learned Counsel for the petitioner submits that the petitioner has been falsely implicated in this case and he is in judicial custody from 14/10/2025; that no contraband was seized from the petitioner herein; and that the petitioner is ready to abide any condition imposed by this Court and sought for bail to the petitioner.