G.SIVPRAKASH Vs. STATE

JUDGEMENT

(1.) The Criminal Revision is directed against the order passed in Crl.M.P.No.1529 of 2024 dtd. 18/6/2024 on the file of the Principal Special Court for EC and NDPS Act Cases, Madurai, dismissing the petition filed for statutory bail under Sec. 167(2) of the Code of Criminal Procedure.

(2.) The petitioner is the second accused in Crime No.2 of 2024 for the alleged offences under Ss. 8(c) r/w 20(b)(ii)(C), 25 and 29(1) of NDPS Act on the file of the respondent police.

(3.) The case of the prosecution is that on 11/12/2023 at about 15.00 hours, the Inspector of Police, Soorankudi Police Station received a secret information and intercepted a Innova car bearing Registration No.TN-50- D-2896 near Kadal Karai area of Muthaiyapuram and found 12 bags containing 529 kgs of ganja and that the Innova car along with contraband and four cell phones came to be seized and after recording the confession statement, the petitioner and other accused were arrested.