SARASWATHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/11/2025 for the offences punishable under Ss. 8(c) r/w. 20(b)(ii)(B) of NDPS Act, 1985, in Crime No.109 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with other accused were found in illegal possession of 1.500 kilograms of ganja. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and she has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 22/11/2025. Hence, he seeks bail to the petitioner.