K. GANESH BABU Vs. STATE

JUDGEMENT

(1.) This Petition seeking Bail had been filed by A-3 in C.C. No.187 of 2023 pending before the Principal Special Court for Exclusive Trial of Cases under NDPS Act at Chennai.

(2.) The Respondent had initially registered FIR in Cr. No.114 of 2022 for offences punishable under Ss. 8(c), 20(b)(ii)(C), 25 & 29(1) of NDPS Act, 1985 on 28/5/2022. The Petitioner had been arrayed as an Accused on the confession of the First Accused. The Petitioner had been remanded to custody on 28/12/2022.

(3.) It is the case of the Prosecution that on 28/5/2022 at around 4.30 p.m., secret information had been received about transportation of Ganja. The information had been entered in the general diary. The Respondent then intercepted a Mini Lorry bearing Registration No.MH-05-AM-1243 near Arambakkam Police Station, opposite GNT Road, Check Post. The First Accused, Driver of the Vehicle was found in possession of 235 kgs of Ganja. He was arrested and remanded to custody. The seized materials were also produced before the Principal Special Court for EC and NDPS Act cases at Chennai. FIR in Crime No.114 of 2022 had been registered for offences punishable under Ss. 8(c), 20(b)(ii)(C), 25 & 29(1) of NDPS Act 1985.