MOHAMAD ALI JINNA S/O. KADAR MOHIDEEN Vs. THE INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE CHENNAI

JUDGEMENT

(1.) This revision challenges framing of Charge No.4 by learned I Additional Special Judge for NDPS Act Cases, Chennai, in C.C. No.4 of 2016 on 17.08.2016.

(2.) Respondent has filed a complaint alleging commission of offences under The Narcotic Drugs and Psychotropic Substances Act, 1985 (herinafter referred to as 'Act') against petitioners/A1 to A4 and one another, such other said to be absconding.

(3.) The prosecution case in brief is that A1 and A2 were intercepted when they alighted a train from New Delhi at Chennai Central on 12.12.2015. On enquiry they confessed to their baggage containing Narcotic drugs. They were taken to the respondents office where a search was conducted upon them in keeping with Sec. 50 of the Act. Search of their baggage resulted in finding crystalline substance which tested positive for Amphetamine, a psychotropic substance. Samples were drawn. The total substance seized was 25.160 kgs. The value thereof INR Rs.50,32,000.00 in domestic market and INR Rs.2,51,60,000.00 in the international market. In a follow up action, two carton boxes containing Zopalet and Zolfresh brand tablets containing 10 mg of 'Zolpidem Tartrate' in each tablet and one zip lock cover containing Zolpidem Tartrate tablets without packing were recovered from A3 and A4. The tablet by name Zopalet was seen to be manufactured in Pakistan while Zolfresh was manufactured by a Company in India. Zolfresh was the trade mark of the Abott Group of Companies. The recovery particulars were informed as follows: <FRM>JUDGEMENT_13_LAWS(MAD)3_2017_1.html</FRM>