Gokul vs The Inspector Of Police

The petitioner, who was arrested and remanded to judicial custody on 11.09.2026 for the alleged offences punishable under Sections 8(c) read with Section 20(b)(ii)(B) of NDPS Act in Crime No. 280 of 2026 on the file of the respondent police, seeks regular bail.

The case of the prosecution is that the petitioner was found in illegal possession of 1.036kgs of ganja. Hence, the complaint.

The learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in this case.. He further undertakes that the petitioner will strictly abide by any stringent conditions imposed by this Court and will co-operate with the investigation.

The learned Government Advocate (Criminal Side) appearing for the respondent state strongly opposes the grant of bail and also submitted that the petitioner has no previous case.

Considering the facts and circumstances of the case, the quantity of the contraband involved in this case and the period of incarceration undergone by the petitioner and also the fact that the petitioner has no previous case, this Court is inclined to grant regular bail to the petitioner, subject to strict conditions to ensure his presence during investigation and trial.

Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Additional District Judge and Special Judge, Special Court under EC & NDPS Act Cases at Salem, and on further conditions that:

[a] the sureties shall affix his photographs and Left Thumb Impression in the Application for Surety ship [Judicial Form No.46 annexed to 'The Criminal Rules of Practice, 2019']. The learned Magistrate shall obtain a copy of any one of the identity proofs to ensure his identity;