GIBILSOMNATH OMPRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 10/11/2025 for the offence under Ss. 77 of the Juvenile Justice Act, 2015 and Sec. 111 and 123 of BNS,2023 in Crime No.30 of 2025, registered on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that based on a secret information, the respondent police went to the spot and found that the petitioners were in possession of 1087 nos of Tapentadol Tablets. Hence a case was registered by the respondent police.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners are innocent and they have been falsely implicated in this case. He further submitted that the petitioners are in judicial custody from 10/11/2025 and is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioners.