PARIMALADOSS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, apprehending arrest from the respondent police in connection with the case in Crime No.12 of 2020 for the offence u/s.8(c) r/w 20(b)(ii)(c), 29(1) and 25 of NDPS Act, has filed this petition seeking anticipatory bail.

(2.) The petitioner is the fifth accused in the case in Crime No.12 of 2020. The case is now charge sheeted and pending before the Special Court for EC and NDPS Act Cases, Pudukottai, in C.C.No.2 of 2021.

(3.) The case of the prosecution is that on 22/6/2020 at about 04.30 pm, the respondent Police, on information, has searched a car bearing Reg.No.TN-22-CH-4986 and found 72 parcels of Ganja, each weighing 2 kgs. After completing the material requirements, the Police seized 144 kgs of Ganja from the third accused. On the confession statement of the third accused, the other accused have been added in this case. The allegation made as against this petitioner is that he is a friend of the third accused and this petitioner has financed a sum of Rs.1,00,000.00 to procure the contraband from Andhra Pradesh.