REYAJUDIN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 4/2/2026 for the alleged offences under Sec. 8(c) r/w.20(b) (ii) (B) of NDPS Act, 1985, in Crime No.50 of 2026 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that the petitioner was in possession of 1.100kilograms of Ganja. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent and has been falsely implicated in this case, and that he has not committed any offence as alleged by the prosecution. He also submitted that the petitioner has been in custody since 4/2/2026 and is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he submitted that this is a fit case in which the petitioner may be enlarged on bail.