ASHOK KUMAR Vs. SUPERINTENDENT OF CUSTOMS

JUDGEMENT

(1.) The petitioner/1st accused, who was arrested and remanded to judicial custody on 4/4/2024 for the offences punishable under Ss. 8(c) read with 20(b)(ii)(c), 23(c), 28 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985, in O.R No.01/2018-2019-DPU-TTN on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the Accused Nos.3 and 4 illegally transported 104.390 kg of ganja from Tuticorin to Srilanka as per the direction of the petitioner / 1st accused. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 4/4/2024. Hence, he seeks bail to the petitioner.