(1.) THE petition is filed seeking quashment of the criminal proceedings in C. C. No. 102 of 2003 on the file of the learned Principal Special Judge for NDPS Act Cases, Chennai.
(2.) THE petitioner, who has been arraigned as 8th accused, is charged for the offence under section 8 (c) r/w Section 29 of the NDPS Act, 1985. On receipt of vital information, the respondent Intelligence Officer attached to Narcotic Control Bureau allegedly recovered 15. 350 kgs of Heroin on 22. 9. 2002 from the possession of A. 2 to A. 6 in this case.
(3.) THE first accused Mohamed Saheed Md. Ismath and the second accused S. Kugadas @ das, have allegedly given confession statements under Section 67 of the NDPS Act, implicating the petitioner R. Mayilvahanan, who has been lodged in Central Prison, Bangalore in connection with another case under the NDPS Act in the State of Karnataka.