PETCHIDURAI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/12/2025, for the offence punishable under Ss. 8(c) read with Sec. 20(b)(ii)(B) and 29(1) of NDPS Act in Crime No.677 of 2025, registered on the file of the respondent, seeks bail.

(2.) The allegation against the petitioner is that the petitioner along with other accused was found in possession of 1.7 kgs of ganja. Hence, the case.

(3.) Learned counsel appearing for the petitioner submitted that petitioner is an innocent person and he has been falsely implicated in this case. He further submitted that the petitioner is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.