S.SURENDHAR Vs. STATE

JUDGEMENT

(1.) The 4th accused has filed Crl.O.P.No.29155 of 2023 and the 5th accused has filed Crl.O.P.No.26102 of 2023 both in Crime No.23 of 2023 registered under Ss. 8(c), 22(c), 25 and 29(1) of NDPS Act, 1985. The petitioners had been remanded to judicial custody on 1/8/2023. They seek bail.

(2.) It is the case of the respondent that they received information that two persons were going to sell narcotic drug Methaqualone in Room No.104, Rus Ahad Mansion at Pycrofts Road, Triplicane. After following due procedure, the respondent reached the said place and found A1 and A2 and on searching them, they seized 600 grams of Methaqualone from A1 and 18 kgs of Ephiderine from A2. They also seized cell phones.

(3.) Thereafter, A1 had given a confession statement and on that basis, the respondent proceeded to Triplicane Pycrofts Road, near Rathna Cafe and secured A3, A4 and A5 at the same time. They were found to be in possession of 550 grams of Methaqualone. The contraband and their cell phones were also seized. The confession statement of A3 was recorded and they were all remanded to custody.