MUHAMMED MUDASSIR Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in CC.No.291 of 2023 on the file of the Principal Special Judge under EC and NDPS Act Cases, Chennai, in connection with Crime No.45 of 2022 for the offences punishable under Ss. 8(c), 20(b) (ii) (B) r/w 22(b) and 22 (c) of NDPS Act 1985. The petitioner has been remanded to custody on 27/3/2022 on execution of NBW issued against him on 28/6/2024.

(2.) The allegation against the petitioner is that the petitioner was earlier arrested for the possession of Nitrozepom Tablets contraband 38 strips containing 15 each for a total weight of 380 grams and 2.5 kgs of Ganja and subsequently he was released on bail by the order of this Court in Crl.OP No.30538 of 2022 dtd. 5/1/2023. Thereafter, during the summon stage he was arrested in another case and not able to appear before Court and hence, NBW was issued. Thereafter PT warrant was issued to produce the petitioner and accordingly he was produced before the concerned Court and remanded to judicial custody on 30/1/2025 and from 30/1/2025, the petitioner herein is in judicial custody.

(3.) The learned counsel for the petitioner submitted that in this case already the petitioner was granted bail and it is not the case of jumped bail. Since he was detained in another case, he was unable to appear before the concerned Court. Hence, the NBW was issued. However, it was subsequently intimated that he was in prison and the PT warrant was also issued and he was immediately remanded. Hence, the learned counsel prayed for the grant of bail to the petitioner.