RAJA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/1/2026 for the alleged offences under Ss. 8(c), 20(b)(ii)(B), 29(1) of the NDPS Act, in Crime No.28 of 2026 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner, along with the other accused, was found in possession of 1.400 kgs of Ganja, and hence, the present case has been registered.

(3.) The learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case and that he has not committed any offence as alleged by the prosecution. She further submitted that the petitioner has been in custody since 22/1/2026 and is ready to abide by any stringent conditions that may be imposed by this Court. Hence, she prayed for grant of bail to the petitioner.