BARATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/12/2025 for the alleged offence under Sec. 123, 278 of BNS Act, 2023 r/w 77 OF JJ Act in Crime No.263 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that, he joined hands with other accused involved in illegal transportation and possession of 600 nos. of Tapentadol tablets used for the purpose of intoxication, sed by injection after being mixed with saline water and petitioner was arrested and in judicial custody since 23/12/2025.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and has been falsely implicated in this case and was in judicial custody since 23/12/2025 and that the property has been recovered. He further submitted that similarly placed co-accused in this case was already arrested and released on bail by this Court in Crl.O.P.No.35193 of 2025 dtd. 19/12/2025. He further submitted that he is ready to abide by any conditions that may be imposed by this Court and ready to cooperate with the investigation. Hence, the learned counsel prays to grant bail to the petitioner.