JAYANTHAN Vs. STATE

JUDGEMENT

(1.) These Criminal Revision Cases have been filed by Jayanthan [A4], Mohammed Yasin [A3], Sukel Ahamed, and Raja @ Jai [A2 and A5] in Crime No. 57 of 2024, seeking to set aside the common order dtd. 24/7/2024 in Crl.M.P.Nos. 7779, 7780, and 7778 of 2024, respectively.

(2.) Since the issue under consideration pertains to the grant of relief under statutory bail, the relevant facts of the cases alone discussed for consideration of the above prayer.

(3.) The petitioners herein were arrested on 19/1/2024 for illegal possession of 4.620 kgs. of Methamphetamine and 1.425 kgs. of Abin, both of which are of commercial quantity, and were remanded to judicial custody on 20/1/2024 for offences under Sec. 8(c) read with Sec. 18(b), 22(c), 25, and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter referred to as ''the NDPS Act'']. They filed statutory bail petitions in Crl.M.P.Nos.7779, 7780, and 7778 of 2024 on 18/7/2024, i.e., on the 181st day. The Special Public Prosecutor filed a petition in Crl.M.P.No.7549 of 2024 for extension period to complete investigation under Sec. 36-A(4) of the NDPS Act on 11/7/2024, and the statutory bail petitions were dismissed on 24/7/2024, and extension period to complete investigation was granted. Challenging the same, the above Criminal Revision Cases have been filed.