MUNESS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/A1, who is facing trial for the offences punishable under Ss. 8(c) r/w 20(b)(ii)(C) of NDPS Act, 1985 in C.C.No.17 of 2021 on the file of the learned Additional District Judge/Special Court under E.C. Act Cases, Thanjavur in Crime No.1327 of 2020, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and other accused persons were found in illegal possession of 22kgs of Ganja. Hence, the case.

(3.) The learned counsel for the petitioner would submit that the petitioner was already enlarged on bail. Subsequently, the respondent police filed charge sheet before the trial Court and the same is pending disposal. After filing charge sheet, no summon was served on the petitioner. Because of the non-service of summon, the petitioner could not appear before the trial Court. Hence, the trial Court issued Non-Bailable Warrant against the petitioner and he was arrested and remanded to judicial custody on 28/9/2023. He would further submit that the petitioner is ready to co-operate for the trial. Hence, he prays for grant bail to the petitioner.