HARISH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 31/12/2025 for the offences punishable under Ss. 8(c), 20(b)(ii)(A), 22(b) of NDPS Act 1985, in Crime No.698 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 conducted a search at Mylapore Karaneeshwarar Temple. Upon observing the police, the petitioner and two other co-accused attempted to flee; however, the respondent police apprehended and recovered 17 grams of Ganja, 6 grams of MDMA, 3 grams of Methamphetamine, and 2 LSD stamps from them. Additionally, the police seized two iPhones, two Oppo mobile phones, and a TVS Dio scooter bearing registration number TN 09 DK 1612 . Consequently, the present case 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 31/12/2025 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.