VINOTH Vs. STATE

JUDGEMENT

(1.) The petitioners/A4 and A5, who were arrested and remanded to judicial custody on 21/1/2022 and 26/8/2022 for the offences punishable under Ss. 8 (C) r/w.20(b) (ii)(C) and 25 of NDPS Act, in Crime No.31 of 2022 on the file of the respondent police, seek bail.

(2.) Notice was issued to the learned Additional Public Prosecutor and counter was filed by the prosecution.

(3.) The case of the prosecution is that on 21/1/2022 at about 18.30 hrs based on the secret information received by the Sub Inspector of Police, he along with the police party went near V.Grand Hotel, Surveyor Colony, K.Pudur, Madurai Town and at that time they saw a grey colour Nissan car bearing Reg.No. TN 19 S 8580 coming from east to western side driven by A1/Rajkumar. It was intercepted and on search the respondent police found a white colour gunny bag in the back side of the car containing 8kgs of kanja. Further based on the information furnished by A1 the respondent came to know that A2 namely Jeyakumar usually purchased Kanja from Andhra Pradesh and they tried to sell it in local area along with A3 to A5. Further on investigation the respondent police found two white colour gunny bags in A1's rented house in T.M.Nagar 4 th street, Uthangudi each containing 19kgs of kanja . After completing all the procedures contemplated under the NDPS Act, the respondent police seized the contraband totalling 46kgs of ganja and arrested the accused. During investigation it came to light that all the accused persons actively involved in the drug trafficking, hence the case.