RANJITH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/11/2025 for the alleged offence under Ss. 8(c) and 22(b)((ii)(B) of of NDPS Act, 1985 in Crime No.797 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner was in possession of 1.200 kgs of ganja Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and was in judicial custody since 16/11/2025. He further submitted that the petitioner 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.