PALANIKUMAR Vs. INSPECTOR OF POLICE Q BRANCH

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners/Accused Nos.2 and 4 as well as the learned Government Advocate (criminal side) appearing for the respondent/complainant.

(2.) Challenging the order dated 27.08.2010 made in Crl.M.P.No.1014 of 2010 on the file of the Additional Sessions Judge, Special Court for EC and NDPS Act Cases, Pudukkottai, this Criminal Revision has been preferred.

(3.) It is seen that the case was registered under Sections 8(c) r/w 21(b) of the NDPS Act 1985 and 25(1)(B)(a) Arms Act 1959 and 13(1)(2) Unlawful Activities (Prevention) Act 1967 in Crime No.1 of 2010 on the file of the respondent police.