PONNUSAMY ALIAS PONNAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the order passed in Crl.M.P.No.193 of 2004 in C.C.No.11 of 2004 on the file of Additional District and Sessions Judge/Special Court for Essential Commodities Act, Coimbatore.

(2.) HEARD Mr.N.Duraiswamy learned counsel appearing for the appellant and Mr.V.R.Balasubramaniam, learned Additional Public Prosecutor for the State and considered their respective submissions.

(3.) A reading of the above said provision of law will make it clear that only if the Court feels it necessary to make any local inspection he can do so on his own accord or on application by the parties, after giving due notice to both of them. The learned trial Judge has categorically stated in his order that there is no necessity for the Court to make any local inspection in this case in which the accused has been charged under Section 8(c) r/w20(b) (ii)(b) of NDPS Act.