KARTHICK BALU Vs. STATE

JUDGEMENT

(1.) The petitioner/A4 has filed a statutory bail in Crl.M.P.No.1297 of 2024 in Crime No.302 of 2023 before the learned Principal Special Judge, Principal Special Court Under EC & NDPS Act, Chennai. The learned Judge vide order, dtd. 20/2/2024 dismissed the same, against which, the present Criminal Revision Case.

(2.) The learned counsel for the petitioner submitted that the respondent Police registered a case against the petitioner and other accused for the offence under Ss. 8(c) r/w. 20(b)(ii)(C), 25 and 29(1) of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') in Crime No.302 of 2023. The accused was arrested on 28/7/2023. Since the investigation not completed and charge sheet not filed, the petitioner on 194th day filed statutory bail under Sec. 167(2) Cr.P.C., on 6/2/2024. Earlier to it, the respondent Police filed a petition under Sec. 36-A(4) of NDPS Act on 177th day i.e., on 11/1/2024 seeking extension of statutory period of investigation for further 180 days. The learned counsel further submitted that in view of the decision of Hon'ble Apex Court in the case of "M.Ravindran Versus Intelligence Officer, Directorate of Revenue Intelligence reported in (2021) 2 Supreme Court Cases 485" and this Court in "Ajith Versus State Rep. by The Inspector of Police, E-9, Thazhambur Police Station, Chennai-600130 in Crl.R.C.No.924 of 2023, dtd. 22/6/2023" followed the "Judgebir Singh @ Jasbir Singh Samra @ Jasbir & Ors., Versus National Investigating Agency in Criminal Appeal No.1011 of 2023" the impugned order passed by the Court below is not legally sustainable.

(3.) The learned Additional Public Prosecutor appearing for the respondent Police filed counter and submitted that on 18/7/2023, at about 17.00 hours, based on the secret information, the Inspector of Police attached to the respondent Police Station along with his team went to the scene of occurrence and after being identified by the informant and after observing all the legal, mandatory provisions under NDPS Act, A1 was arrested for having illegal possession of 180 kgs of Ganja which is of commercial quantity. Thereafter, the FIR in Crime No.302 of 2023 for offence under Sec. 8(c) r/w. 20(b)(ii(C), 25 and 29(1) of the NDPS Act registered on 18/7/2023 at about 23.30 hrs. Thereafter, the petitioner/A4 and other accused were arrested, their confession statement recorded and remanded to judicial custody.