RAMESH Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by Ramesh [A2] in Crime No.236 of 2024, seeking to set aside the order passed by the learned Principal Special Judge under the EC and NDPS Act at Chennai, dtd. 19/9/2024, in Crl.M.P.No.9641 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 filed a statutory bail petition in Crl.M.P.No.10086 of 2024 on 10/9/2024, i.e., on the 184th day, which was dismissed on 20/9/2024. The dismissal was based on the fact that the respondent had filed a petition in Crl.M.P.No.9641 of 2024 under Sec. 36-A(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter referred to as ''the NDPS Act''], and the time for investigation was extended on 19/9/2024 for a further period of 45 days, directing the investigation to be completed on or before 21/10/2024. Consequently, the statutory bail petition filed by the petitioner was dismissed. Since the proper procedures were not followed in granting extension period for completing investigation, the petitioner has filed the present Criminal Revision Case.