KAYARAPPU SATHISH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 13/1/2026 for the alleged offence under Ss. 20(b)(ii)(B) r/w 8(c) of NDPS, Act, in Crime No.11 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner was found in illegal possession of 4.100 grams of Ganja. Hence, the present case has been registered against the petitioner.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in the present case and that he has not committed any offence as alleged by the prosecution. He further submitted that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court and prays for grant of bail to the petitioner.