ALWA Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as A3 was arrested on 09/07/2021 and remanded to judicial custody for the alleged offences punishable under Sec. 8(c) r/w 20(b) (ii)(c), 29(1) of NDPS Act, in Crime No.137 of 2021, seeks bail.

(2.) The case of the prosecution is that on 14/04/2021 at about 09.15 am, on receiving secret information, the respondent police went to Vaigai Vadamarai Road, old Debris building Mathina Mosques at about 10.15 am, they had seen some persons standing near the said building and after search, the respondent police team found the accused 1 and 2 were in possession of 30 kgs of ganja. Hence, the complaint.

(3.) Heard both sides.