ABHISHEK KUMAR SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/12/2025 for the alleged offence under Ss. 8(c), 20(b)(ii)(B) of Narcotics Drugs and Psychotropic Substances Act, 1985 in Crime No.251 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that based on the secret information, the respondent police went to the scene of occurrence, they found that the petitioner was found in possession of 5.950 kgs of ganja and the same were seized, which led to the registration of an FIR. Hence the present case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has not indulged in any such offence as alleged by the prosecution and he has also been falsely implicated in this case. He also submitted that Sec. 37 of the NDPS Act is not applicable to the case of the petitioner and that the petitioner has been in custody from 15/12/2025. He further submitted that the petitioner is ready to co-operate with the investigation and willing to abide by any stringent condition imposed by this Court. Hence, he prayed to grant bail to the petitioner.