C.JANARTHANAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/10/2025, for the offences punishable under Ss. 8(c) r/w 22(a), 22(b), 25, and 29(1) of NDPS Act, @ u/s.8(c) r/w 20(b)(II)(A), 22(a), 22(b), 22(C) 25, and 29(1) of NDPS Act, in Crime No. 354 of 2025 registered on the file respondent police, seeks bail.

(2.) The case of the prosecution is that on 24/9/2025 at about 06.00 hours, when Tr.Suresh, the Sub Inspector of Police was in a station duty at that time, he received the secret information about the illegal sale of Contraband. Thereafter he along with his police team Tr.Muthukrishnan HC- 48640 Tr.Stalinjosh HC - 33012 went to the scene of occurrence place (i.e.,) Ashok Nagar 21st Avenue, near 95th Street Junction. At that time two unknown person were standing suspicious manner one namely Praveen / A1, Yuvaraj / A2, bearing Registration No. TN 10 BD 0897 (Honda Activa). On seeing the respondent police team the accused persons tried to escape from the place. During the investigation it came to know that the accused person A1 / Praveen, A2 / Yuvaraj. Subsequently, the respondent police conducted and search the accused person were found in possession of A1 / Praveen LSD Stamp - 0.08 gram, A2 / Yuvaraj - 0.74 gram Methamphetamine, Ketamine - 2.49 gram under cover of seizure mahazar in the presence of witnesses. Then the respondent police arrested the accused person A1 & A2 and recorded their confession statement.

(3.) The learned Counsel for the petitioner submitted that this petitioner is ranked as A13 in this case and there is no recovery effected from this petitioner and it is alleged that the petitioner/A3 used the contraband purchased from the petitioner herein. However, at the time of arresting the accused, no recovery was effected and major recovery is only made from A11 and A12. This Court granted bail to the petitioner/A12 in Crl.O.P.No. 29829 of 2025, dtd. 27/11/2025. He further submitted that since the seizure was effected only from A11 and A12 and the contraband seized are small quantity or intermediate quantity from the other petitioner herein. The petitioner was not aware of the contraband in possession of other arrested accused in this case. He further submitted that the petitioner has been falsely implicated only based on the confession recorded from A3. However, the petitioner is ready to abide by any condition imposed by this Court. Hence, the petitioner prayed to grant bail to the petitioner.