HARI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/1/2026 for the offences punishable under 8(c) read with Sec. 20(b)(ii) (B) of Narcotics Drugs and Psychotropic Substances Act 1985, in Crime No.25 of 2026 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that on the date of alleged occurrence, the petitioner was found in possession of 1.100 kgs of ganja. Hence the FIR was registered.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would further submit that the petitioner is in custody from 23/1/2026 and there is no previous cases pending against the petitioner and he is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prayed for the grant of bail to the petitioner.