MUHAMMED SHAFEEK RAHMAN Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) THE 2nd accused in O. R. No. 7/05 of Narctotic Control bureau, Regional Intelligence Unit, Thiruvananthapuram, for offences punishable under Sections 21 (c), 27 (A), 28 and 29 of the N. D. P. S. Act, seeks in enlargement on bail. THE petitioner and the first accused Ismayil who alighted from the Nethravathi Express at 6. 20 a. m. on 19-11-2005 in thiruvananthapuram Central Station were intercepted by the officials of the regional Intelligence Unit of the Narcotics Control Bureau, Thiruvananthapuram who were acting on credible secret information received earlier. A search of the persons soon resulted in the recovery of 305 gms. of heroine from the bag carried by the petitioner and 405 gms of heroine from Ismayil. In the statement of the petitioner recorded under sec. 67 of the N. D. P. S. Act he confessed that the narcotic drug was procured from Rajasthan.

(2.) ADV. Sri. C. P. Udayabhanu appearing on behalf of n. C. B. opposed the application.

(3.) PURSUANT to a statement made by the petitioner that the Addl. Sessions Court (Adhoc-I), Kasaragod where the case is pending as S. C. 205/2006 was not invested with the jurisdiction to try cases under the N. D. P. S. Act, the matter was inquired into and it has been confirmed that the Adhoc court is also duly notified to try cases under the N. D. P. S. Act. The said court shall ensure that the case is taken up for trial and the trial is completed without unavoidable delay. Forward a copy of this order to the said Court for information and compliance.