INTELLIGENCE OFFICER Vs. G SUGUMARAN

JUDGEMENT

(1.) THIS appeal is filed by the complainant, viz. , Intelligence Officer, Narcotics Control Bureau, T. Nagar, Madras-17, against the acquittal of the accused, as per the judgment dated 14. 2. 1996 and made in C. C. No. 168 of 1994 on the file of the Special Court for NDPS Cases, Madras/chengalpattu at Madras.

(2.) THE Criminal Case in C. C. No. 168 of 1994 was filed against the respondent/accused under Section 8 (c) read with Section 20 (b) (i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act" ). In the complaint it is stated that during the search made by the party headed by the Superintendent of Narcotics Control Bureau, a Gazetted Officer, on 13. 7. 1994 in the Southern Railway Temporary Canteen located in the Basin Bridge Platform, run by the accused, the accused was found in possession of 6 kilos of Ganja without any licence or permit and it is punishable under Section 20 (b) (i) of the NDPS Act.

(3.) THE Special Court for NDPS Cases, Madras/chengalpattu at Madras framed charge under Section 8 (c) read with Section 20 (b) (i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 against the accused.