VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.3, who was arrested and remanded to judicial custody on 26/9/2025 for the offences punishable under Ss. 8(c) read with Sec. 20(b) (ii)(C) of NDPS Act in Crime No.11 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 29/7/2025 at 15.00 hours based on the secret information received by the Sub Inspector of Police who along with police party and equipment went near S.K.P.Shanmuga Work shop at Thoothukudi-Vaippar Main Road, searched the lorry bearing Registration No.TN-72-CH 0204 Eicher Pro 2110 and found 240 kgs of ganja from the lorry driver and seized the contraband. Hence, this case.

(3.) The learned counsel for the petitioner submitted 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 26/9/2025. Therefore, he prays for grant of bail.