V. PACKIAKUMAR Vs. CENTRAL

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 21/3/2022 for the offence punishable under Sec. 8(c), 9(A), 21(c), 22(c), 23(c), 25(A), 28 and 29 of NDPS Act in CC.No.48 of 2017, pending trial on the file of the II Additional Special Court for Exclusive Trial of cases under NDPS Act, Chennai, seeks bail.

(2.) The case of the complainant, relevant for the purpose of disposal of this petition, in brief is as follows:

(3.) It is the submission of the learned counsel for the petitioner that the petitioner is an innocent and he is a freelance freight forwarder. There is no incriminating material available against him with regard to the seizure of 9990 Alprazolam tablets, except the confession statement of the co-accused. Though he is signatory to the Mahazar for the seizure of 23.900 kgs of Pseudoephedrine, he was not aware that the consignment contained this controlled substance. He only assisted the export clearance as a freelance frieght forwarder.