CHAND JABBAR SHAIKH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/1/2026 for the offences punishable under Ss. 8(c), 20(b)(ii)(B), 25, 29(1) of NDPS Act, 1985 in Crime No.13 of 2026, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 28/1/2026 at about 17:20 hours, based on a prior information, the respondent team went to the place of occurrence and intercepted A1 and A2; that after complying all the mandatory provisions under the NDPS Act, search and seizure was effected and found that they were in possession of 1.600 kilograms of OG Ganja for the purpose of illegal sale; that thereafter, the contraband were seized under the cover of seizure mahazar and their statements were recorded in the presence of witnesses, which revealed the involvement of the petitioner herein (A7) and other accused in the aforesaid offence and also leads to further seizure of 5.450 kilograms of OG Ganja from A3 and A4 in 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 29/1/2026; that the alleged contraband seized in this case falls under the definition of intermediate quantity; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.