STATE OF TAMIL NADU Vs. PARAMASIVA PANDIAN

JUDGEMENT

(1.) Leave granted.

(2.) The question that falls for determination in this case is whether the special Court which ceased to be a special Court under the Essential Commodities (Special Provisions) Act, 1981, but continued as such under the Narcotic Drugs and Psychotropic Substances Act, 1985 has the power to remand an accused who is implicated for an offence under the Essential Commodities Act, 1955

(3.) The factual backdrop of the case leading to the present proceeding may be stated thus :