KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present petition has been filed by Accused No.3 in Crime No.395 of 2024 on the file of the respondent police seeking to set aside the order of remand of the Judicial Magistrate, Melur dtd. 10/10/2024.

(2.) The petitioner herein is arrayed as 3rd accused in Crime No.395 of 2024 on the file of the respondent police for the alleged offences under Ss. 8(c), 20(b)(ii)(c), 25 and 29(1) of Narcotic Drugs & Psychotropic Substances Act, 1985. The F.I.R has been registered on 9/10/2024.

(3.) As per arrest memo, the petitioner was arrested at 6.30 p.m on 9/10/2024 and produced before the Judicial Magistrate, Melur at 5.30 p.m on 10/10/2024 and he was remanded to judicial custody. This order of remand is under challenge on the following grounds: