YUVARAJ Vs. STATE

JUDGEMENT

(1.) Petition filed by the 3rd accused for bail pending trial.

(2.) The petitioner was arrested on 28/9/2021 by the respondent police for the alleged offence under Ss. 8(c) r/w 20(b)(ii)(B), 22(c), 25, 29(1) of NDPS Act 1985 and Sec. 149 of IPC in Crime No.1212 of 2022 on the file of the respondent police in connection with seizure of 1.500 kg ganja and 1125 Nitravet tablets.On completion of investigation, final report filed and numbered as C.C.No.38 of 2022 on the file of the I Additional Special Judge, EC-cum-NDPS Act Cases, Chennai.

(3.) The case of the prosecution is that on 19/7/2021, the respondent police received a secret information about illegally sale of Narcotic Substances at Elaya Street, Back Side of Amma Hotel, Tondiarpet, Chennai. The team under Sub Inspector of Police was constituted and the raid was conducted. Five persons standing suspiciously along with the two wheeler bearing Reg.No.TN 18E 0835 were surrounded. Three of them ran away and other two by name Siva Sankaran @ Bittu (A1), Gobikrishna (A2) were apprehended by the police. From their possession, four pockets of NITRAVET totally 1125 tablets were weighed and found 876 grams and 1.500 kg ganja were recovered. On the same day, A1 and A2 were remanded. Based on the information given by A1 and A2, their accomplice fled away from scene of occurrence by name Yuvaraj @ Kaisamon(A3) and Johnson (A5) were later remanded to judicial custody on execution of PT warrant. The other accused Thothu @ Vinoth (A5) surrendered before the learned XV Metropolitan Magistrate Court, George Town, Chennai on 29/9/2021 and he was remanded to judicial custody.