MARUTHUPANDIYAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner/Accused No.3, who was arrested and remanded to judicial custody on 22/9/2025 for the offences punishable under Ss. 8(c) read with 20(b)(ii)(C), 25 and 29(1) of NDPS Act in Crime No.9 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 22/9/2025 at about 16.00 hours the Sub Inspector of Police has received a secret information from the informant, based on which the respondent police along with the police party have rushed to the spot nearby Auxilium College near Chittampatti Toll Gate, Madurai new bridge and found a lorry bearing Registration No.KA-01AJ-1913. On seeing the police party the petitioner flee away from the occurrence place, the respondent police have surrounded the petitioner and searched the vehicle and they found the petitioner has possession of 80 parcels totally 176.120 kgs of ganja and the said contraband was seized and recovered from the petitioner. Hence the petitioner was arrested by the respondent police and remanded to judicial custody. Hence, this case. Based on the confession of the petitioner A2 and A3 was arrayed as accused and they are still absconding.

(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 22/9/2025. Therefore, he prays for grant of bail.