PARAMESWARAN Vs. STATE

JUDGEMENT

(1.) The Petitioners, who were arrested and remanded to judicial custody on 16/11/2025 for the offences punishable under Ss. 8(c) 20(b)(ii)(B), 25, 22(b), 29(1) of the NDPS Act, 1985 in Crime No.372 of 2025, on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that when the respondent police was on a routine checkup, they found the petitioner along with other accused were in possession of 5.200 grams of Kanja and 300 Nos of Nitrazscen tables. Hence, the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the quantity involved in this case is intermediate quantity and he is in judicial custody from 16/11/2025. Hence, he prayed to grant bail to the petitioner.