RAJESH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 26/4/2022 for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(B) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 in crime No.24 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 26/4/2022, the respondent found the petitioners herein with possession of 5 kgs of Ganja each. Hence, the case was registered against the petitioners.

(3.) The learned counsel appearing for the petitioners would submit that a false case has been foisted against the petitioners. On instructions, he would further submit that the each of petitioners are ready to deposit an amount of Rs.50,000.00 to the Arignar Anna Memorial Cancer Hospital and Research Institute, Kancheepuram, and prays for grant of bail to the petitioners.