PONNASIYAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/10/2025 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(C)and 29(1) of NDPS Act, in Crime No.363 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found illegal custody of 22.07 kgs Ganja. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the father of the accused died on 19/10/2025. However, the final rites were not properly conducted. Therefore, the learned counsel seeks permission of this Court to conduct the final rites and the same is scheduled to be conducted on 21/1/2026.