JEYAKANTHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A8, who is facing trial for the offences punishable under Ss. 8 (c) r/w 20(b)(ii)(C), 29(1) and 25 of NDPS Act, in C.C.No.125 of 2022 on the file of the learned Principal Special Court for Trial of NDPS Act Cases, Madurai, in Crime No.28 of 2021, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused persons had involved in illegal transportation of 52kgs of Ganja. Thereby, the respondent police filed a charge sheet in C.C.No.125 of 2022 before the learned Principal Special Court for Trial of NDPS Act Cases, Madurai and thereafter, the trial was conducted and A1 to A5 were convicted and A6 was acquitted. Since A7 and A8 have not appeared before the trial Court, the trial was not proceeded further. Though A7 has already obtained interim bail, he has not appeared before the trial Court. Hence, the trial Court issued Non-Bailable Warrant against the petitioner. Thereafter, the petitioner has voluntarily surrendered before the trial Court on 31/1/2024.

(3.) The learned counsel for the petitioner would submit that the petitioner did not commit any offence as alleged by the prosecution and in respect of A6, the case was already ended in acquittal and the petitioner is very much interested in conclude the trial and thereby, he voluntarily surrendered before the trial Court and the petitioner is ready to appear before the trial Court till the conclusion of the trial. Hence, he pray for bail.