B. DURAI PANDIYAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/1/2026, for the alleged offence punishable under Sec. 8(c), 20(b)9ii)(A), 29(1) of NDPS Act 1985 and 25(1A) of Arms Act, 1959 in Crime No.38 of 2026, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that, the petitioner along with other accused was found in possession of 100 grams of ganja and also patta knife and it revealed that they were in preparation to commit robbery. Hence, the complaint was lodged and the petitioner was arrested.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner was formally arrested and is ready to cooperate with the investigation. Hence, he prayed to grant bail to the petitioner.