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Judgment
The petitioner, who was arrested and remanded to judicial custody on 07.09.2026 for the alleged offence under Section 123 of BNS, in Crime No.385 of 2026 on the file of the respondent police, seeks bail.
The case of the prosecution is that the petitioner was found in illegal possession of 1500 nos. of Tapentadol (Tydol) tablets. Hence, the case.
The learned counsel appearing for the petitioner submitted that the petitioner is innocent, and 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 he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the Petitioner.
Per contra, the learned Government Advocate (Criminal Side) appearing for the Respondent Police reiterated the prosecution case and submitted that the petitioner has four previous cases pending against him, out of which one is under the NDPS Act, one is a case of hurt, and two are cases of robbery. He further submitted that the investigation is still pending. However, he opposed the grant of bail to the Petitioner.
Heard both sides and perused the materials available on record.
It is submitted by the learned counsel for the petitioner that the petitioner is suffering from illness. The Superintendent, Central Prison, Puzhal, is directed to provide proper medical treatment to the petitioner, either in the prison or, if required, at a Government Hospital.
Post the matter on 26.10.2026.