NITHISH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/1/2026 for the offence under Ss. 278,123, 132 of BNS Act in Crime No.55 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in possession of 90 nos of Tapentadol tabblets and those tablets are not scheduled drugs. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 26/12/2025 and the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioners.