PAVITHRA Vs. STATE

JUDGEMENT

(1.) The petitioner/ Pavithra was arrested and remanded to judicial custody on 21/6/2025 and the petitioners/ Prakash Raj and Sasi Kumar @ Maandi was arrested and remanded to judicial custody on 16/5/2025 for the offences punishable under Ss. 8(c), 20(b)(ii)(C), 29(1) of NDPS Act, 1985 in C.C.No.1409 of 2025 pending on the file of the II Additional Special Court under EC and NDPS Act at Chennai, seek bail.

(2.) The case of the prosecution is that on 16/5/2025, based on a specific information received regarding illegal transportation of narcotic substances, the respondent team went near Thiruvottiyur Railway Station and intercepted the petitioners/ Prakash Raj (A1) and Sasi Kumar @ Maandi (A2) and another accused namely Rishikumar (A3); that after complying all the mandatory provisions of the NDPS Act, search and seizure was effected, thereby 25 kilograms of Ganja were seized from the A1's bag under the seizure mahazar in the presence of witnesses; that thereafter their confessions statements were recorded and they were remanded to judicial custody; that the A1's confession statement revealed that, as per the instructions of the petitioner/ Pavithra (A5), Santhosh (A4) and Kumar (A6), A1 to A3 went to Odisha and purchased the contraband with the help of Arun (A7) and Barani (A8), for the purpose of selling the contraband for their personal gain. Hence, this case.

(3.) The learned counsel appearing for the petitioners submitted that the petitioners herein have not committed any offence as alleged by the prosecution; that only based on confession, A2 and A5 were implicated in this case and there was no recovery from the petitioners/ A2 and A5; that the investigation of this case was completed and final report has been filed; and that the petitioners are ready to abide by any condition that may be imposed by this Court and sought for bail to the petitioners.