R. MANIMARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) By the judgment impugned in this appeal, the High Court confirmed the order of the Additional District & Sessions Court for EC and NDPS Act cases, Pudukottai, rejecting the prayer for release of the vehicle involved in the NDPS case.

(3.) The vehicle was intercepted and on alleged recovery of contraband; 66 kg of ganja, three persons travelling in the lorry were booked, charging them under the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'the NDPS Act'). The vehicle, a lorry manufactured by Ashok Leyland was also seized. The persons detained on recovery of contraband was arrayed as A1 to A3, while one another who fled, was arrested and arrayed as A4.