MYLERUMPERUMAL A1 Vs. SENIOR INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE NO 4 GOPALAKRISHNA IYER ROAD T NAGAR CHENNAI 17

JUDGEMENT

(1.) COMMON Judgment: Crl. A. No. 435 of 2001 has been preferred against the judgment in C. C. No. 107 of 1999 on the file of the Additional Special Court for NDPS Act cases, Chennai, by A1.

(2.) CRL. A. No. 493 of 2001 has been preferred by the State against the acquittal of A1 and A2 against the charge under Section 29 of the NDPS Act, in C. C. No. 107 of 1999. 3. CRL. A. No. 582 of 2001 has been preferred by the State against the acquittal of A3 & A4 against the charges under Section 8(c) r/w 21, 25 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in C. C. No. 107 of 1999.

(3.) P. W. 1 is an Intelligence Officer in the Directorate of Investigation Department, Government of India. He has been empowered to conduct search and also seize the contrabands as per the provisions of Narcotic Drugs and Psychotropic Substances Act, 1985 and also to record the statements. On 23. 3. 1999 as per the intelligence received to the effect that a lorry loaded with heroin was being transported and that it is going to be placed in the house at door No. 12 of Anna Nagar, West Extension, belonging to A1-Myleruperumal and or to be placed in door No. 32, Kachaleeswarar Agraharam, the house belonging to A2-Nellaiyappan, after reducing the same into writing, he placed the same before his superior senior intelligence officer Mr. K. P. H. Paul Mohamed. Ex. P. 1 is his report.