DINESH PANDI Vs. STATE REP. BY

JUDGEMENT

(1.) This criminal revision is directed against the order passed by the Principal Special Court for EC and NDPS Act cases, Madurai, in Cr.M.P No.3199 of 2019, dated 04.09.2019.

(2.) According to the prosecution, based on the secret information, on 16.02.2019 at 6.45 hours, when the police party intercepted the Car TN-30-P-1492, they seized Ganja weighing 105 kgs from the petitioners/A1 and A2. In this connection, a case in Crime No.21 of 2019 has been registered against the petitioners for the alleged offence under section 8(C) r/w 20(b)(ii)(c), 27A and 25 of NDPS Act . Since the respondent police is not able to complete the investigation within 180 days, they filed Cr.MP No.3199 of 2019 before the Additional District Judge/Presiding Officer, Principal Special Court for EC & NDPS Act cases, Madurai, seeking extension of time to file charge sheet. The said petition was allowed on 04.09.2019 and one month time is granted for completing investigation from 15.08.2019. Aggrieved over the same, the petitioners/A1 and A2 are before this court.

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.