NARBATHRAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 7/2/2026 for the alleged offences under Ss. 18(c), 29(1) of NDPS Act, 1985, in Crime No.73 of 2026 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioners were found in possession of 600 grams of Opium for the purpose of sale, and hence, the present case has been registered.

(3.) The learned counsel for the petitioners submitted that the petitioners have been falsely implicated in this case and that they have not committed any offence as alleged by the prosecution. He further submitted that the petitioners have been in custody since 7/2/2026 and are ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioners.