PANDISWARAN Vs. STATE

JUDGEMENT

(1.) The second accused in C.C.No. 557 of 2022 pending before the I Additional Special Court for NDPS Act Cases at Chennai, seeks bail.

(2.) Originally, Cr.No. 22 of 2022 had been registered by the respondent for offences under Sec. 8(c) read with 20(b)(ii)(C), 25 and 29(i) of NDPS Act. The petitioner was remanded to judicial custody on 25/8/2022.

(3.) It is the case of the prosecution that the respondent received information that at Keelambi Junction, Bangalure National Highways, two persons were come in a car bearing Reg.No. Tamil Nadu-09-AT-1566, TATA Spacio Car with ganja from Andhra Pradesh and travelling to Theni. The car was intercepted and the respondent found 2- packets with each packet containing 2 kgs of Ganja, totally 20 kgs. The entire seizure was 60 kgs of Ganja. The petitioner was the driver of the vehicle and he was remanded to judicial custody. The earlier application seeking bail in Crl.O.P.No. 11295 of 2023 had been dismissed on 9/6/2023 as not pressed.