PUSHPALATHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/2/2026 for the offences punishable under Ss. 8(c), 20(b)(ii)(A) and r/w Sec. 123 of BNS Act, in Crime No. 42 of 2026 have been registered on the file of respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner was found in possession of 40 grams of Ganja and 50 numbers of Tydol tablets illegally, and the petitioner was intercepted by the respondent police and he was arrested and remanded to judicial custody on 9/2/2026.

(3.) The learned counsel for the petitioner submitted that the quantity of Ganja seized is a small quantity. Further, the Tydol tablets were recovered, which do not fall within the schedule of contraband listed under the NDPS Act, and the petitioner has been incarceration since 9/2/2026. Hence, he prayed to grant bail to the petitioner.