BALAMURUGAN Vs. MANIPRABU

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 25/11/2025 for the offences punishable under Ss. 8(c ) read with Ss. 20(b)(ii)(B) of NDPS Act, in Crime No.237 of 2025 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners were found in illegal possession of 5 kgs of Ganja. Hence, the complaint.

(3.) The learned counsel for the petitioners submitted that the petitioners are innocent persons and they have not committed any offences as alleged by the prosecution. He further submitted that the petitioners are ready and willing to abide by any conditions which may be imposed by this Court and they are in judicial custody from 25/11/2025. Hence, he seeks bail to the petitioners.