KNISS LABORATORIES PVT Vs. INVESTIGATING OFFICER

JUDGEMENT

(1.) Challenge in this Criminal Revision is made to the orders dtd. 30/1/2023 in Crl.M.P.No.349 of 2018 in C.C. No.02 of 2018 on the file of the Principal Special Judge, Principal Special Court under EC & NDPS Act, Chennai.

(2.) The revision petitioner filed the Criminal Miscellaneous Petition in Crl.M.P. No.349 of 2018 under Sec. 227 Cr.P.C. praying to discharge them from the offences punishable under Ss. 8(c) r/w 22(c), 29 and 38 of the Narcotic Drugs and Psychotrophic Substances Act, 1985 (in short NDPS Act). The said petition was dismissed by the Trial Court Judge on the ground that there are sufficient materials against the revision petitioners/accused for proceeding further in the case and all the averments made in the petition can only be considered at the time of trial.

(3.) The case of the respondent/prosecution in a nutshell is as follows: