S.R.SHAMMAS Vs. STATE

JUDGEMENT

(1.) These two revisions have been filed challenging the order, dtd. 13/10/2025 in Crl.M.P.Nos.1942/2025 passed by the Special Court for EC Act / NDPS Cases, Coimbatore allowing the petition filed by the prosecution under Sec. 36 A(4) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985 and dismissing the petitioners bail petition in Crl.M.P.No.2139 of 2025.

(2.) The petitioner who is arrayed as A2 was arrested for alleged possession of 14.5 grams of Methamphetamine on 21/3/2025. The statutory period of 180 days ended on 17/9/2025 . On the 174 th day, the prosecution filed a petition in CMP No.1942 of 2025 under Sec. 36A(4) seeking extension of time for completion of investigation. On 18/9/2025, the petitioner filed a petition for statutory bail which was returned unnumbered on the same day on the ground that the respondent has filed an extension petition to file the final report. Thereafter the petitioner had filed another petition which was numbered as CMP No.2139 of 2025. Both the petitions in CMP Nos.1942 and 2139 of 2025 along with the bail petition filed by A1 (who is not before this Court) were heard together.

(3.) The learned Judge allowed the petition filed by the respondent, granting extension of time by one month to complete the investigation and consequently, dismissed the petitioners petition for statutory bail. It is against these two orders, the petitioner has preferred the above revisions.