JUDGEMENT
A.D.JAGADISH CHANDIRA,J. -
(1.)The petitioner, who was arrested and remanded to judicial custody on 24/4/2022 for the offences punishable under Ss. 8(c), 20(b)(ii)(c) and 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act in Crime No.221 of 2022 on the file of the respondent Police, seeks bail.
(2.)The case of the prosecution as per the defacto complainant Amal Arockiadass who is the Sub Inspector of Police, Avinashi Police Station is that on receipt of a secret information, he along with his team went to the place of occurrence, wherein, there persons were standing near a pulsar bike with one travel bag. On seeing the Police officials, they have attempted to escape from the place of occurrence and three persons namely Murugesan, Saran and Achu @ Suresh were arrested and on search, 6 kgs of dry Ganja was recovered from them and on their confession, they had purchased the same from A1/Shanthi, who had brought that from Andhra Pradesh. Hence the complaint.
(3.)The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and since there are 13 previous cases pending against him for the offences under Ss. 392, 394 and 380 of IPC and in order to curtail the further activities of the petitioner, the case has been foisted against him. Even as per the respondent, the petitioner is stated to have purchased 6 kgs of Ganja from A1/Shanthi, from whom, 15 kgs of Ganja was recovered. He would further submit that subsequently, pursuant to the order passed by the learned District Magistrate and District Collector, Tiruppur District in Crl.M.P.No.69 of 2022, the petitioner was detained under Act 14 and thereafter, the order came to be revoked by the Advizory Board. He would further submit that the quantity recovered from the petitioner is only 6 kgs which is not a commercial quantity. He would further submit that the petitioner is in custody from 24/4/2022 and thereby, he seeks for grant of bail to the petitioner.
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