MATHEW Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by Mathew (Accused) in Crime No.279 of 2023, seeking to set aside the order passed by the learned Principal Special Judge for EC and NDPS Act cases at Chennai, dtd. 24/7/2024, in Crl.M.P.No.7727 of 2024.

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

(3.) The contention of the learned counsel for the petitioner is that the petitioner was arrested by the respondent Police in Crime No.279 of 2023 on 27/11/2023 for offences under Sec. 8(c) read with Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter referred to as ''the NDPS Act'']. The petitioner was found in possession of 54.50 grams of Amphetamine, a psychotropic substance, which falls under the commercial quantity category.