VIGNESHWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/12/2025 for the alleged offence under Sec. 8(c), 20(b)(ii)(A), 22(b), 29(1), 25 of NDPS Act, 1985 in Crime No.384 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner joining hands with other accused were in illegal possession and transportation of totally 2.5 grams of Methamphetamine and 190 grams of OG ganja and the same was seized and the petitioner was arrested along with other accused and remanded to judicial custody on 31/12/2025. Hence, the case has been registered.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and that he has not committed any offence as alleged by the prosecution. He further submitted that he is a college student and it is not a case of commercial quantity and he is ready to abide by any stringent conditions that may be imposed by this Court and ready to cooperate with the investigation. Hence, he prayed to grant bail to the petitioner.